ANIL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE learned Special Judge under SC/ST (Prevention of Atrocities) Act, Rewa in supplementary special case No.27/2005 vide judgment dated 14.6.2013, convicted the appellant for offence punishable under section section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act (hereinafter it will be referred to as 'Special Act') and sections 323, 294 of IPC and sentenced with one year's rigorous imprisonment with fine of Rs.1,000/ -, 6 months rigorous imprisonment with fine of Rs.500/ - and fine of Rs.500/ - respectively.

(2.) THE prosecution's case, in short, is that, on 18.10.2004, kerosene was being distributed in the society, situated at village Bheer (Police Station Naigarhi, District Rewa). The victim Julfilal (P.W.1) went to the spot to enquire about the distribution of kerosene. The appellant and the co -accused insulted him on the basis of his caste and thereafter, they assaulted him. They also abused him with obscene words. Julfilal has lodged an FIR in Rojnamacha and the victim was sent to the hospital for recording of medico legal report and treatment. After due investigation, a charge -sheet was filed and it was committed to the Special Court.

(3.) AFTER considering the prosecution's evidence, the learned Special Judge convicted and sentenced the appellant as mentioned above.