MUNSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This criminal appeal has been filed by the appellant - Munsingh, under Sec. 14(A) (1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the judgement dtd. 5/4/2021 passed in SC ATR Case No.112/2017 by Special Judge (SC/ST Act), West Nimad, Mandleshwar, (M.P.) whereby finding the appellant guilty, the learned Judge of the trial Court has convicted him as under:-

(3.) The allegation against the appellant is that on 26/9/2017, an FIR was lodged at around 14:22 hours, in respect of an incident which took place on 21/9/2017, at around 21:00 hours. It was alleged that the complainant Gangaram Barela's daughter has gone missing from the same day and Chini, the daughter of Khumsingh Mankar, a resident of Satipadavas is also missing from his house. On such FIR, the investigation ensued, the appellant Munsingh, aged 26 years was arrested, and the charge-sheet was filed. The learned Judge of the Trial Court, after recording the evidence has convicted the appellant as aforesaid and being aggrieved, the present appeal has been preferred.