FRANCIS SALAYSIA Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the accused challenging the conviction and sentence passed under Section 3(1)(x) of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, under which the accused was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000/- in default to undergo rigorous imprisonment for three months. This judgment is under challenge in this appeal.

(2.) Brief facts:

(3.) Before the Trial Court, the prosecution has examined 10 witnesses and marked 7 documents. Relying upon the evidence of P.Ws.1, 2 and 7, the Court came to the conclusion that the offence under Section 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, is made out against the accused.