JANAKRAM VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 06.07.1999 passed by Special Judge under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act,1989'), Raipur in Special Case No. 141/98. By the impugned judgment the appellant has been convicted under Section 354 of the IPC and sentenced to pay fine of Rs.500/-, in default of payment of fine to undergo R.I. for 10 days.

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

(3.) Mr. A.D. Kuldeep, learned counsel appearing for the appellant has argued that the evidence of the prosecutrix herself is not reliable and her evidence is shaky. The entire prosecution story is patently false, her husband Khamhan (PW-2) is a supporting witness, thus he is an interested witness, therefore, his evidence cannot be relied upon as conviction based on the said evidence is not safe. He also argued that the prosecution has not proved its case beyond reasonable doubt.