NARAYAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred this appeal being aggrieved by impugned judgment dated 18.11.1997 passed by the learned Special Judge [Scheduled Castes & Scheduled Tribes (Prevention of Atrocities)] Act (hereinafter referred to 'the Act'), Sehore in S.T. No.89/1997 by which appellant has been convicted under Sections 3(1)(x) of the Act and sentenced to undergo RI for 6 months and fine of Rs. 500/-, in default of payment of fine, he shall further undergo RI for 45 days.

(2.) FACTS , in short, giving rise to this appeal are that on 23.9.1996 at about 6.30 AM, complainant Indra Singh (PW1) and his brother-in-law Suresh (PW4) were going to Barkheda. When they reached near the house of the accused, the accused came out and intercepted complainant Inder Singh and abused him by using his caste name Bhanged. When complainant made an inquiry that why he has been abused, the accused/appellant stated that his pigs were entered into his agricultural field and caused extensive damages to maize crops. Thereafter, again appellant abused the complainant by using abusive language and humiliated him. Complainant lodged the report Ex.P/1 at Police Station Ahmedpur at about 6.55 PM on the same day. On the basis of the aforesaid complaint, the appellant has been arrested.

(3.) ON appraisal of evidence on record, learned Special Judge has convicted and sentenced the appellant as mentioned hereinabove, hence this appeal.