BAJA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 16/1/96 passed by Sessions Judge [designated as Special Judge under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989] (for short 'the Act'), Sehore in Special Case No.135/93, whereby the appellant was convicted under Section 3(1)(xi) of the Act and sentenced to undergo R.I. for 6 months and to pay a fine of Rs.200/- and in default, to suffer S.I. for 1 month.

(2.) Prosecution story, in short, may be narrated thus -

(3.) On being charged with the offence punishable under Section 3(1)(xi) only, the appellant pleaded false implication due to prevailing animosity. In the cross-examination of the prosecutrix (PW1), her husband Puran (PW2) and Ganpat (PW4), it was suggested that relations between the prosecutrix and the appellant were strained for the following causes -