GADDAMADUGU NAGESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Judgment, dtd. 30/10/2009 in Sessions Case No.14 of 2008, on the file of Special Judge for trial of offences under SCs and STs (POA) Act, Prakasam Division, Ongole ("Special Judge" for short), is under challenge in the present Appeal.

(2.) The Accused faced trial before the learned Special Judge under Ss. 447 and 427 of the Indian Penal Code ("I.P.C." for short) and further Sec. 3(1)(x) of SCs. and STs. (POA) Act, 1989 and on conclusion of trial, the learned Special Judge, found the accused not guilty of the charges under Ss. 447 and 427 of I.P.C., but, found the accused guilty of the charge under Sec. 3(1)(x) of SCs. and STs. (POA) Act, 1989 and after questioning him about the quantum of sentence, sentenced him to suffer simple imprisonment for six months and to pay a fine of Rs.1,000.00, in default to suffer simple imprisonment for one month. Felt aggrieved of the same, the unsuccessful accused, filed the present Appeal.

(3.) The parties to this Criminal Appeal will hereinafter be referred to as described before the Court below for the sake of convenience.