VANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellants have filed this appeal against the judgment dated 6.7.1999, passed by Special Additional Sessions Judge, Tikamgarh in Special Case No. 284/1997, convicting them under Section 447 of the Indian Penal Code and Section 3(1)(v) of the SC/ST (Prevention of Atrocities) Act (for short 'the Act') and sentencing them to pay fine of Rs. 500 - Rs. 500 and rigorous imprisonment for 1 years-1 years with fine of Rs. 3000/-Rs. 3000/-, on each count respectively.

(2.) In short, the prosecution case is that Police Station, Baldevgarh registered a case against appellants/accused persons under Sections 447, 504 and 294 of the Indian Penal Code and Section 3(1)(v) of the Act on the complaint made by Jaggu Ahirwar that accused persons grabbed his land which was allotted to him by Revenue Authorities. When he resisted his dispossession, accused persons abused and intimidated him.

(3.) After investigation, charge sheet was filed and the case was taken up for trial. Learned Special Judge relying on the evidence of complainant Jaggu (PW1), his wife Janki Bai (PW2), Kashi Prasad (PW3) and Brijnandan Mishra (PW4) held the appellants guilty under Section 447 of the Indian Penal Code and Section 3(1)(v) of the Act.