BABURAO NAMDEO NAGRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellants were tried for offence punishable under section 341 r/w section 34 of Indian Penal Code and section 3 (1) (iv) of Scheduled Castes and scheduled Tribes (Prevention of Atrocities) Act, 1989, in Special Case No. 16/92 by session Judge, Buldana. The accused were acquitted for offence punishable under section 341 r/w section 34 of I. P. C. , and were convicted and sentenced to suffer R. I. for six months for offence punishable under section 3 (1) (iv) of S. C. S. T. (P. A. ) Act, 1989.

(2.) The judgment of conviction is challenged in this Court mainly on two grounds: -

(3.) The learned Advocate for the appellants in support of submissions pointed out the contents of charge. It can be seen from the charge, which reads as follows :-