RAMRAJA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have preferred this appeal against the judgment dated 15.10.1998 passed by learned Special Judge under SC/ST (Prevention of Atrocities) Act, Tikamgarh in Special No.143/1997, whereby each of the appellants were convicted and sentenced as under:-

(2.) PROSECUTION's case, in short, is that, on 14.10.1991, Acchu Ahirwar, brother of Hardas had lodged an FIR against the appellants at Police Station Jatara, District Tikamgar that the appellants grazed their cattle in his field. To take revenge with the complainant and his brother, the appellants on 15.10.1991 at about 7 p.m., entered in the house of the complainant Hardas having sticks in their hands and threatened him that they will set his house on fire. Thereafter, they tried to assault the complainant but, he ran away from the spot and in the meantime, the appellants set his house on fire. On shouting of the complainant, some villagers were collected and they poured water on the house of the complainant. During such procedure, the appellants pelted stones on the villagers, causing injuries to Gudwa Ahirwar, Prakash Parasram and Kishanlal. An FIR was lodged by the complainant Hardas at Police Station Jatara. The injured persons were sent to the Government Hospital, Jatara for their medico legal examination and treatment. Dr. H.N.Naik found injuries to all the injured persons caused by hard and blunt objects. After due investigation, a charge-sheet was filed before the Special Judge (Under SC/ST (Prevention of Atrocities) Act, (hereinafter it will be referred to as the 'Special Act'), Tikamgarh (The Sessions Judge, Tikamgarh).

(3.) HARDAS, the complainant in the case has applied for the compromise in the present appeal with I.A.No.9097/2012 and also sought the permission to do compromise. A compromise application I.A.No.9095/2012 is also submitted. Hardas has shown his willingness to do compromise. His willingness is duly verified by the Registrar Judicial-II and it was directed that the application will be considered during the judgment.