MUKHIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 13.05.1998 passed by the Special Judge, under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Bilaspur, M.P. (now C.G.) in Special Criminal Case No. 03/1996, whereby, the appellants stand convicted and sentenced as under:-

(2.) In present appeal, as per report dated 24.02.2016 received from Station House Officer, Police Station Sivri Narayan annexed with death certificates, accussed- Mukhiram (A-1) has died on 06.11.2012 and accused- Sitaram (A-2) has died on 11.03.2013. Therefore, the appeal filed on behalf of accussed- Mukhiram (A-1) and accused- Sitaram (A-2) stands abated and is dismissed as such.

(3.) Case of the prosecution, in brief, is that a written complaint Ex.-P/1 has been made by the complainant- Tijram (PW-1) against the accused persons before the police that on 08.11.1990 at about 5:00 pm, when meeting was called in Gram Panchayat Building of village Bhawtara by accused persons namely Mukhiram, Sitaram (both since died), Bhagat, Chhedilal and Chhotelal, complainat- Tijram could not reach there within time fixed as per proclamation. On this, all the accused persons saying that "chamar log har baithak mein ishi tarah karte hain - ein chamaro ke ghar nange hokar beijati karo". As per written complaint dated 09.11.1990, Crime No. 214/90 was registered at Police Station- Sivri Narayan.