MURARI RAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 12-12- 2002 passed by the Special Judge (Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989) Durg, CG in Special Case No. 52 of 2002 wherein the said Court has convicted the appellants for the commission of offence under Section 420 read with Section 34 of IPC 1860 and sentenced them to undergo RI for two years and to pay fine of Rs. 1000/- each with default stipulations.

(2.) In the present case, name of the complainant is Tikam Singh who is resident of village Ahibaran Nawagaon, Police Station Dondi Lohara. It is alleged on 30-12-2001 appellant No. 2 Kripa Ram came to him and enquired about pair of calves and told him that he knows prospective purchaser of the calves. Complainant Tikam Singh gave him calves on the condition that sale amount shall be paid to him but no amount was paid by the appellant No. 2 that is why report was lodged. Calves were seized from the possession of the appellant No. 1 Murari Ram Sahu. The matter was investigated. After completion of trial, the trial Court convicted and sentenced the appellants as aforementioned.

(3.) Learned counsel for the appellants would submit as under: