V.M.DESHPANDE,J. - (1.) By the present appeal, the appellant is challenging judgment and order of conviction passed by learned 3rd Ad hoc Additional Sessions Judge, Nagpur dated 30.7.2004 in Sessions Trial No.70/2001, by which the appellant is convicted for the offence punishable under Section 324 of the Indian Penal Code and is directed to suffer rigorous imprisonment for 3 years and to pay a fine of Rs.500/- and, in default of payment of the fine amount, to suffer rigorous imprisonment for a further period of one month.
(2.) The appellant was charged by learned Judge of the Court below in Sessions Trial No.70/2001 for the offences punishable under Sections 307 , 326 , and 201 of the Indian Penal Code.
(3.) By the impugned judgment, learned Judge of the Court below acquitted the appellant of the offences punishable under Sections 307 , 326 , and 201 of the Indian Penal Code. However, he is convicted for the offence punishable under Section 324 of the Indian Penal Code.;