NAZEEMUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal arises out of judgment of the Special Sessions Judge for trial of cases under SCs and STs (Prevention of Atrocities) Act dated 8-7-1993 rendered in CC No.14 of 1993 under which the appellant has been convicted for the offence under Section 3(1)(xi) of SCs and STs (Prevention of Atrocities) Act (for short 'the Act') and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.500.00 in default to undergo rigorous imprisonment for four weeks.

(2.) The facts relevant to this appeal may be stated briefly as follows:

(3.) On behalf of the prosecution, PWs 1 to 6 have been examined and Exs.P1 to P3 have been marked. The accused has not chosen to examine any defence witness on his behalf.