SURENDRA NATH BAJPAI Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 09.06.1988 passed by the Sessions Judge, Etawah in Criminal Appeal No. 11 of 1988 confirming the judgement of conviction and sentence passed by the Judicial Magistrate -I, Etawah dated 06.04.1988 in Criminal Case No. 50 of 1985, PS Bakevar, district Etawah sentencing the revisionist to six months' rigorous imprisonment under section 342 IPC.

(2.) BRIEF facts of the case are that on 14.03.1985 in the morning hours at village dadarpur, police station Bakevar, district Etawah, the son of the complainant Suresh asked for his labour charges, but the revisionist instead of paying labour charges to the son of the complainant assaulted him and tied him to a neem tree and detained him. A report was lodged by the complainant.

(3.) THE prosecution examined PW -1 complainant Smt Ramwati, PW -2 Raj Narain, PW -3 Suresh, the victim, PW -4 Mahaveer Singh, the Investigating Officer. The accused was examined under section 313 Cr.P.C., who said that the had been falsely implicated and he eas not guilty.