MOHANLAL S/O JAGANNATH Vs. STATE OF M.P.
LAWS(MPH)-2018-7-240
HIGH COURT OF MADHYA PRADESH
Decided on
July 09,2018
Mohanlal S/O Jagannath
Appellant
VERSUS
STATE OF M.P.
Respondents
Referred Judgements :-
DAYABHAI CHHAGANBHAI THAKKAR V. STATE OF GUJRAT [REFERRED TO]RAM GAULAM CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
T N LAKSHMAIAH VS. STATE OF KARNATAKA [REFERRED TO]
D S P CHENNAI VS. K INBASAGARAN [REFERRED TO]
SUDHAKARAN VS. STATE OF KERALA [REFERRED TO]
JUDGEMENT
VIRENDER SINGH,J. -
(1.)With the consent of the parties heard finally.
(2.)This Revision is preferred by the petitioner against the judgment and order dated 31.05.2018 passed by the learned First Additioal Sessions Judge, Rajgarh (Biaora) in Cr.A. No.63/17, whereby the learned Appellate Court has confirmed the conviction and sentence of the petitioner under Sections 279, 337 and 304-A of IPC recorded in Criminal Case No.371/2013 by the Judicial Magistrate First Class, Jeerapur vide judgement dated 15.02.2017.
(3.)The petitioner is awarded sentence of three months with fine of Rs. 250/-, six months with fine of Rs. 250/- and one year six months with fine of Rs. 500/- respectively with default clause.
(2.)This Revision is preferred by the petitioner against the judgment and order dated 31.05.2018 passed by the learned First Additioal Sessions Judge, Rajgarh (Biaora) in Cr.A. No.63/17, whereby the learned Appellate Court has confirmed the conviction and sentence of the petitioner under Sections 279, 337 and 304-A of IPC recorded in Criminal Case No.371/2013 by the Judicial Magistrate First Class, Jeerapur vide judgement dated 15.02.2017.
(3.)The petitioner is awarded sentence of three months with fine of Rs. 250/-, six months with fine of Rs. 250/- and one year six months with fine of Rs. 500/- respectively with default clause.
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