BABU SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Feeling aggrieved by the judgment of conviction and order of sentence dated 28.09.1998 passed by the learned Special Judge Sagar in Special Case No.41/1998 convicting the appellant under Section 324 IPC and thereby sentencing him to 6 months RI and fine of Rs. 300/- and in default further 1 month RI, the appellant has taken shelter of this Court by preferring this appeal under Section 374(2) of the Code of Criminal Procedure, 1973.

(2.) Facts in detail are already narrated in para 2 and 3 of the impugned judgment and for convenience they are not being reproduced here. Suffice it to say that present appellant was tried for charges punishable under Sections 327, 324 IPC and also under Section 3(1)(x) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (in short "Act"), however, learned Trial Court did not find the charge under Section 3(1)(x) of the Act proved against the appellant and eventually acquitted him from that charge. Learned Trial Court further did not find proved charge under Section 327 IPC against appellant however he was found guilty of offence under Section 324 IPC and sentenced as mentioned in para 1 of this judgment.

(3.) In this manner, the present appeal has been filed by the appellant assailing his judgment of conviction and order of sentence.