SAMARU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has preferred this criminal appeal under Sec. 374 (2) of Code of Criminal Procedure, 1973, challenging the judgment dtd. 23/5/2007 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Mandla in S.C.No.12/2007 whereby appellant has been convicted under Sec. 3(i)(xi) of SC/ST(Prevention of Atrocities) Act and sentenced to undergo R.I. for six months and with fine of Rs.500.00 with default stipulation and has been convicted under Sec. 451 of IPC and sentenced to undergo R.I. for three months.

(2.) Prosecution story in brief is as under:-

(3.) After case was committed to the trial court, the trial court framed charges against appellant and the same were read over to the appellant. The appellant pleaded not guilty and claimed to be tried for the offences charged with. To prove the charges against appellant, prosecution adduced oral as well as documentary evidence. After completion of prosecution evidence, appellant was examined u/s 313 of CrPC. The appellant pleaded total denial and stated that he has been falsely implicated. Appellant examined Sitaram as defence witness. After evaluating the evidence that came on record, the learned trial court vide impugned judgment convicted and sentenced appellant as above.