VISHWANATH SEN Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE is heard finally with the consent of the parties.

(2.) RECORD perused.

(3.) ACCORDING to prosecution, on 09/10/1997 appellant No. 1 made quarrel with Pappu (PW -5) on the point of taking water from public hand pump. While mother of PW -5, i.e. Kalabai (PW -1) came to intervene appellant No. 1 assaulted her also and caused grievous injury on her hand. In aforesaid quarrel appellant No. 2 also came and assaulted PW -1 and PW -5. Appellants insulted the complaints PW -1 and PW -5 by saying them "Chamar" the abuse in the name of caste at a public place.