TULSIRAM Vs. STATE OF C G

JUDGEMENT

(1.) HEARD on M.(Cri.) P.No. 378/2004 for suspension of sentence and grant of bail to the appellant Tulsiram

(2.) IT is submitted that the appellant has been convicted for an offence punishable under Section 376 of IPC and has been sentenced to R.I. for ten years and a fine of Rs 25000/-, in default of payment of fine, further R.I. for two years, under Section 3(l)(xii) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 the appellant has been sentenced to R.I. for five years and a fine of Rs. 25000/-, in default of payment of fine, further R.I. for one year and under Section 3(2)(v) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 the appellant has been sentenced to life imprisonment and a fine of Rs. 25000/-, in default of payment of fine, further R.I. for two years.

(3.) SHRI Ahluwalia, learned counsel for the appellant placed reliance upon the decision of Bombay High Court rendered in the case of Suresh Vs. State of Maharashtra1.