ESSU ALIAS YUSUF Vs. STATE OF M P

JUDGEMENT

(1.) The appellant stands convicted under Section 323 of the IPC and Section 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') and respectively sentenced to undergo R.I. for 6 months and R.I. for 1 year and to pay a fine of Rs.500/- & in default, to suffer S.I. for 1 month. Corresponding judgment dated 21.5.1997 passed by Special Judge (under the Act), Damoh, in Special Case No.149/96 is the subject matter of challenge in this appeal.

(2.) Prosecution story may briefly be narrated thus

(3.) The appellant abjured the guilt and pleaded false implication at the instance of prosecutrix's mother Kusumrani upon his demand to repay the loan amount of Rs.500/-. However no evidence was led in defence.