CHHEDILAL LAL Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10th of November, 1994, passed in Special Case No. 144/ 91 by the Special Judge, Raipur.

(2.) By the impugned judgment, the appellant has been convicted under Section 3(l)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Special Act') and sentenced to undergo R.I. for 6 months.

(3.) The facts, briefly stated, are as under: