RAJENDRA KUMAR SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has preferred this appeal under section 374(2) of Cr.P.C. being aggrieved by judgment dated 21.9.2006 passed by Special Judge (SC/ST Act), Mandla in Special Case No. 26/06 whereby the appellant has been convicted under section 3(1)(10) of SC/ST (Prevention of Atrocities) Act (hereinafter referred to as the Act) and sentenced to R.I. for 6 months and fine of Rs. 500/- with default stipulation.

(2.) The prosecution's case in short is that on 24.5.2006 complainant Sunderlal Choudhary (PW-4) was posted on the post of BAC at Janpad Shiksha Kendra, Mawai. At the time of incident, some residential training was going on of all the teachers. The appellant reached at the Center at about 2:30 PM and demanded attendance register from the complainant, complainant refused to give him the register, on which some hot talk took place between them.

(3.) After usual investigation, appellant was charge sheeted before the trial Court. Trial Court framed the charges under section 294 of IPC and 3(1)(10) of the Act.