ZAHEER AHMED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 7-5-2005 passed by the Special Judge/Sessions Judge (Scheduled Castes and Schedule Tribes (Prevention of Atrocities) act, 1989, Bilaspur in Special Criminal Case No. 123 of 2003 wherein the said Court has convicted the appellant for commission of offence under Sections 354, 452, 323, 506 Part II and 294 of the IPC, 1860 and sentenced him to undergo SI for six months and fine of Rs.200/-, SI for six months and fine of Rs.200/-, SI for three months and fine of Rs.200/- , SI for six months and fine of Rs.200/- and SI for seven days and fine of Rs.200/-, with default stipulations. All the sentences are directed to run concurrently.

(2.) In the present case, prosecutrix is PW/1. As per prosecution case, on 23-2-2000 at about 5.00 pm appellant and two others entered into the house of prosecutrix. They abused her and outraged her modesty, threatened her to kill and caused voluntarily simple hurt to her. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) Learned counsel for the appellant would submit as under: