RAJUWALLI DHONDIBHAI MUJAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal is directed against the conviction of the appellant by the learned Additional Sessions Judge, for the offences punishable under Sections 353, 342, 323, 506 of the Indian Penal Code and Section 3(i)(x) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989; and sentence of rigorous imprisonment for two months AND six months on the two counts, on the conclusion of trial of Sessions Case No. 165 of 1993, before him. The facts which are material for deciding this appeal are as under:--

(2.) The appellant took defence of false implication and pointed out that the sister-in-law of the appellant had lodged a written complaint against the Chief officer about her modesty being out-raged and stated that this report by the municipal employees was to counter that complaint.

(3.) Upon consideration of the prosecution evidence in the light of defence raised, the learned Judge, however, held the appellant guilty, convicted and sentenced him for the aforementioned offences. Aggrieved thereby the appellant is before this Court.