GOVIND RAM VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 27.11.2007 passed by the Special Judge, Rajnandgaon in Special Case No.32/2007 convicting the accused/appellant under Section 294 of the Indian Penal Code (for short 'the IPC') and sentencing him with fine of Rs.300/-, in default to undergo additional S.I. for 05 days.

(2.) The prosecution story, in brief, is that on 23.1.2007 the accused/appellant entered the Government Printing Press, Rajnandgaon and filthily abused the complainant, a member of scheduled tribe community and working in the press at that time. Report of the incident was lodged in the police station. The complainant has also lodged report (Ex.P-2) in the police station. On the basis of aforesaid allegations, the offence under Sections 294, 506B, 186 of the IPC and Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989') has been registered against the accused/appellant. On completion of investigation, charge sheet was filed against the accused/appellant for the offence punishable under Sections 294, 506B, 186 of IPC and Section 3 (1) (x) of the Act of 1989 followed by framing of charges by the Court below under the aforesaid sections.

(3.) The prosecution in order to bring home the charges levelled against the accused/appellant examined 05 witnesses. Statement of the accused/appellant was recorded under Section 313 of Cr.P.C. in which he abjured his guilt and pleaded false implication. He has examined Ravi Kumar (DW-1) in his defence.