STATE OF MADHYA PRADESH Vs. BABLOO

JUDGEMENT

(1.) Heard on admission. The State has preferred the present application for grant of leave to appeal against the judgment dated 21.2.2013 passed by the learned Special Judge under SC/ST (Prevention of Atrocities) Act (in short 'Special Act'), Bhopal in special case No. 20/2011, whereby the respondent was acquitted from the charges of offence punishable under section 452, 506(B), 354 of IPC and section 3(1)(xi) of the Special Act.

(2.) The prosecution's case, in short, is that, on 2.1.2011, the respondent entered in the house of the prosecutrix, situated at Hariom Basti, Gandhinagar, District Bhopal and inserted his hand in the blouse of the prosecutrix and pressed her breasts. On her shouting, the respondent abused her on the basis of her caste and threatened her that if she inform the incident to anyone then, she would be killed. She was also threatened to vacate the house. A written complaint was sent by the prosecutrix to the higher authorities and therefore, a case was registered on 2.2.2011.

(3.) The learned Special Judge, after considering the evidence adduced by the parties, acquitted the respondent from the aforesaid charges.