SANTOSH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS appeal is directed against judgment dated 30- 11 -2007 passed by Special Judge under the Scheduled Castes and the Scheduled Tribes Prevention of Atrocities) Act, 1989 (henceforth 'the Act, 1989') and Additional Sessions Judge, Durg in Special Case No. 37/ 2006. By the impugned judgment, accused/ appellant Santosh Sahu has been convicted under Section 302 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay fine of Rs. 2,000/-, in default of payment of fine, to further undergo rigorous imprisonment for 3 months.

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

(3.) SHRI Rajendra Tripathi, learned Panel Lawyer for the State/ respondent, supporting the impugned judgment, submitted that the conviction and sentence awarded by the learned trial Court do not warrant any interference by this Court.