RAJU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Sec. 374 of Cr.P.C. has been filed against the judgment and sentence dtd. 8/7/2002 passed by Special Judge, Scheduled Caste/Scheduled Tribe (Atrocities Act), Shahdol in S.T. No.37/2000 by which the appellants have been convicted and sentenced for the following offence: <FRM>JUDGEMENT_46_LAWS(MPH)1_2024_1.html</FRM>

(2.) The facts necessary for disposal of present appeal in short are that on 22/9/2000, the complainant had gone along with Jhulia Bai and his cattles for ploughing the agricultural land bearing Khasra No.391/6 (New number 525) total area 5 acres.

(3.) It is alleged that accused persons came there along with lathi and tangi and started assaulting him. He was thrown on the ground. The cattles of the complaint were locked in the house and his plough was taken away. When Jhulia Bai raised an alarm, her mouth was gagged with a cloth and she was assaulted from behind. Somehow, she managed to escape and came to the village. The villagers came on the spot, then the accused persons while going away from the spot extended a threat that in case if they come to the land, then they will be killed. The incident was narrated by the complainant to Sarpanch and other villagers. The report was made to Police Station, Jaisinghnagar by Jhulia Bai but when no action was taken by Police, then the complainant made a written complaint to the Superintendent of Police, Shahdol.