BRIJENDRA KUMAR RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal has been filed by the appellant under Sec. 374(2) of Cr.P.C. against the judgment dtd. 27/9/2003 passed in the Special Case No. 221/2002 by Special Judge, Tikamgarh.

(2.) By the impugned judgment the trial Court has convicted the appellant under Sec. 509 of IPC and sentenced to undergo SI for 6 months, under sec. 451of IPC and sentenced to undergo RI for one year and fine of Rs.250.00, under Sec. 506(B) of IPC and sentenced to undergo SI for six months and under Sec. 3 (1)(x) of SC/ST (Prevention of Atrocities) Act and sentenced to undergo RI for one year with fine of Rs.250.00, with default stipulation.

(3.) Brief facts of the prosecution story are that on 30/6/2002 at 4:00 pm prosecutrix was inside the house on the Bararnda. Her mother Munni Bai and brother Janki were sitting opposite the house under the Neam tree on the platform and elder brother was inside the house. At that time appellant came to her house and shows Rs.10.00 to her and made eye to her and says to go with him. She called her brother and then appellant used filthy language. Thereafter, other relatives of the prosecutrix came and then appellant ran away from the spot.