ASU Vs. STATE OF MP

JUDGEMENT

(1.) The appellant has preferred the present appeal against the judgment dated 13.10.2010 passed by the learned Special Judge under SC/ST (Prevention of Atrocities) Act, Sagar in Special sessions trial No.1/2003, whereby the appellant was convicted for offence under Section 294 of IPC and sentenced with fine of Rs.250/-. In default of payment of fine, 7 days simple imprisonment was also directed.

(2.) The prosecution's case, in short, is that, on 31.7.2002, at about 10.30 a.m. in the morning, the appellant alongwith other co-accused persons surrounded the complainant Chandrarani (P.W.5), who went to drop her child to school. In the way, a quarrel took place for contract of cultivation of the land. The complainant denied to give her land for cultivation and thereafter, it was alleged that the accused persons abused the complainant and assaulted her.

(3.) The appellant abjured his guilt. He did not take any specific plea in the case. However, a counter FIR was proved from the side of the defence.