MADHUKAR BHAGURAO HARAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Judicial Magistrate, First Class, Jintur, vide order dated 11th Oct., 2002 passed in Regular Criminal Case No. 154 of 2000, convicted the present applicant for an offence punishable under Sec. 332 of the Indian Penal Code sentencing him to suffer rigorous imprisonment for three months and fine of Rs.500.00, in default to suffer simple imprisonment for three weeks, which was confirmed in an appeal preferred by the present applicant before learned Additional Sessions Judge, Parbhani being Criminal Appeal No. 55 of 2002, by dismissing the appeal on 7th Jan., 2004.

(2.) Complainant Milind, Gramsevak of village Kapadsingi, on 25th April, 2000 lodged the complaint that while carrying out the work of reassessment of tax in the village, present applicant-accused came to him and asked him to issue caste certificate of his family members. The complainant informed him that the same will be done after some time, as he is not in the custody of seal and stamp of the Grampanchayat. It is then alleged that present applicant, feeling aggrieved by such response, assaulted the complainant by slapping on cheek and also threatened him to disallow his work.

(3.) In view of the complaint, offence came to be registered punishable under Sec. 332 of the Indian Penal Code.