CHANDRAHAS SHRIVAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is directed against judgment dated 29.7.2009 passed by Special Judge under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Dhamtari (CG) in Special Session Trial No.32/2008 wherein the said Court convicted the appellant for commission of offence under Sections 186, 294 and 506 Part-II of the Indian Penal Code, 1860 and sentenced him to pay fine of Rs.500.00, fine of Rs.25,00.00 and fine of Rs.2500.00 with default stipulation.

(2.) In the present case complainant is Jeevrakhan Lal Dhruv (PW-6). As per the version of the prosecution, Jeevrakhan was working as Sub Divisional Officer (Rural Engineering), Kurud. On 16.10.2008 at about 3.00 pm when he was doing his office work, the appellant came at the office, had conversion with him regarding construction of Anganbadi building. Thereafter the appellant abused him by using filthy language and also threatened him to dire consequences. The matter was reported and investigated, the appellant was charge sheeted and convicted as mentioned above.

(3.) Learned counsel for the appellant submits as under: