RAMNATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 12.1.2004 passed by Special Judge under the Scheduled Castes and the Scheduled Tribes {Prevention of Atrocities) Act, 1989 (henceforth 'the Act, 1989'), Raipur in Special Sessions Trial No. 36/2003. By the impugned judgment, the accused/appellant has been convicted under Section 3.(1)(xii) of the Act, 1989 and sentenced to undergo rigorous imprisonment for 21/2 years and to pay fine of Rs.1,000, in default of payment of fine, to further undergo rigorous imprisonment for 6 months.

(2.) CASE of the prosecution. in brief, is as under:

(3.) I have heard learned counsel for the parties at length and have perused the record of Special Sessions Tnal No. 36/2003.