AMANAT ALI Vs. STATE OF MP

JUDGEMENT

(1.) ACCUSED -appellant is convicted under section 3(1)(x) of the scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Act, 1989 and sentenced to 2 years rigorous imprisonment with fine Rs. 1,000/ - by 1st Additional Sessions Judge, Neemuch, vide judgment dated 29.5.1992 in Special Case No. 67/1991.

(2.) THE only allegation against the appellant is that he started taking bath in a bare chaddi in a village river where some women including a few belonging to Scheduled Caste were cleaning their utensils. On their objecting to the action of the appellant, the latter started abusing them. The incident is deposed by Parasbai (PW 1). Chenabai (PW 2) and Mangibai (PW 3).

(3.) HON 'ble the Supreme Court in Masumsha [2000 SCC (Cri) 722] has clearly held :