JUNAID SHEIKH Vs. STATE OF C.G.

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 18.9.2012 parsed by learned Special Judge (ST & ST Prevention of Atrocities Act) Durg, in Special Case No. 39/2010, whereby and whereunder the appellant has been held guilty of commission of offence alleged against him and sentenced as described below: - -

(2.) In order to prove its case, prosecution examined in all 19 witnesses. The appellant was also examined under Sec. 313 Cr.P.C. in respect of incriminating evidence and circumstances appearing against him. The appellant denied having committed any offence. In his defence, he stated that he has been falsely implicated. Family members of the prosecutrix threatened him to implicate in a false case and demanded money in respect of which his father lodged report in the police station on 17.6.2010 against Sonu, brother of the prosecutrix. In his defence, the appellant examined Mohd. Jalil as D.W. 1 and Mahendra Kumar as D.W. 2.

(3.) Learned trial Court, however, disbelieving the defence of the appellant' and relying upon the evidence led by the prosecution, particularly the evidence of the prosecutrix (P.W. 10) held the appellant guilty of commission of offence and sentenced him as described above.