CHANDRAHAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Admit.

(2.) Charge-sheet had been filed under the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 but since those offences have not been found proved by the Trial Court and the appellants have only been convicted under the Indian Penal Code; therefore, notice to the victim is not required. 3. Also heard on I.A. No.651/2022, which is first application under Sec. 389 (1) of Cr.P.C. for suspension of custodial sentence on behalf of both appellants, Chandrahas S/o Balchand Raisikh and Mukesh S/o Hamesh Singh Raisikh.

(3.) Both the appellants have been convicted under Ss. 148, 307/149, 323/149 and have been awarded R.I. for six months, four years and six months with fine and default stipulations.