BETU Vs. STATE OF M P

JUDGEMENT

(1.) This appeal has been preferred against the judgment-dated 10/10/95 passed by the Sessions Judge [designated as Special Judge under the Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989] (for short the Act ), Chhatarpur in Special Case No.18/95, whereby the appellant was convicted and sentenced as under:-

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

(3.) On being charged with the offences punishable under Sections 450 & 376 of IPC and 3(1)(xi) & 3(1)(xii) of the Act, the appellant pleaded false implication due to prevailing animosity in view of dispute as to agricultural land.