LAMAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellants have preferred this appeal against the judgment and conviction dated 14.5.2003 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, Mandla in Special Case No. 137/2000 whereby the appellants were convicted and sentenced as mentioned in the table below: Conviction u/s Sentence Fine Sentence, in amount default of payment of fine. 294 of IPC Two months Rs.200 15 days simple R.I. imprisonment 341 of IPC Two months Rs.200 15 days simple R.I. imprisonment 323/34 of IPC Two months Rs.200 15 days simple R.I. imprisonment. 324/34 of IPC Six months Rs.500 One & half R.I. months simple imprisonment 3(1)(x) of SC/ST Six months Rs.500 One & half (Prevention of R.I. months simple Atrocities) Act, imprisonment 1989 All the sentences were directed to run concurrently.

(2.) ON 26.6.2012 the complainant Man Singh applied for compromise with the appellants. His application was allowed and therefore, offences punishable under Sections 294,341, 324 and 323 (one count) of I.P.C were compounded. Hence the appellants are acquitted from such charges. After compromise conviction and sentence passed for offence punishable under Section 323 of I.P.C [for victim Jhanki Bai (P.W.4)] and Section 3(1 )(x) of SC/ST (Prevention of Atrocities) Act, 1989 (hereinafter it is mentioned as the "Special Act") remains for consideration in this appeal.

(3.) THE appellants abjured their guilt. They took a specific plea that to usurp the property of the appellants, Man Singh has lodged a false FIR against them. However, no defence evidence was produced before the trial Court.