HAMEED MOHAMMAD Vs. STATE OF M P

JUDGEMENT

(1.) The appellant has filed this appeal aggrieved by the judgment of conviction and order of sentence dated 5.10.1998, whereby the appellant has been convicted for offence under Section 3(1)(xi) SC/ST (Prevention of Atrocities) Act as also under Section 323 of IPC in S.T.No.22/98.

(2.) By the impugned judgment, the appellant has been sentenced to undergo R.I. for one year under Section 3(1)(xi) of the Act, besides having been directed to pay fine of Rs.500/- and in default of payment of fine to further undergo R.I. for two months. No sentence has been awarded under Section 323 of IPC.

(3.) The brief facts giving rise to the conviction of the appellant are as follows:-