MAHESH CHANDRA SHARMA,J. - (1.) This appeal has been filed by the appellant against the judgment/order dated 18.9.2007 passed by Addl. Sessions Judge, Malpura, District Tonk in Sessions Case No. 14/2006, whereby the learned court below convicted him for the offences under Section 308, 325, 323, 341 IPC and sentenced him as under: U/s. 308 IPC: To undergo 2 1/2 years RI with a fine of Rs. 5000/-; and in default of payment of fine, to further undergo 5 months' imprisonment. U/s. 325 IPC: To undergo 2 years RI with a fine of Rs. 2000/-; in default of payment of fine, to further undergo 2 months' imprisonment U/s. 323 IPC: To undergo 6 months' imprisonment with a fine of Rs. 500/-; in default of payment of fine to further undergo 10 days' imprisonment U/s 341 IPC: To undergo 1 month's RI with a fine of Rs. 500/-; in default of payment of fine, to further undergo 10 days imprisonment.
(2.) Brief facts of the case are that a written report was submit by the complainant Madan Lal at Police Station, Todaraisingh. On the basis of said complaint, the police registered FIR No. 160/2006 for the offence under Sections 143, 341, 323 and 308 IPC. Thereafter the investigation was commenced and after completion of investigation, the police filed the challan before the court concerned. Thereafter the charges were framed against the accused person, who denied for the same and claimed for trial. The prosecution produced its witnesses. The statement of accused were recorded under Section 313 CrPC. After hearing the arguments of both the sides, the learned trial court vide judgment/order dated 18.9.2007 has convicted and sentenced the accused appellant as indicated here-in-above.
(3.) Against the said judgment, this appeal has been filed by the accused appellant.;