SEKH ALEEM Vs. STATE OF M.P.

JUDGEMENT

(1.) In this appeal, the appellant has assailed the judgment of conviction passed by the Special Judge (Prevention of Atrocities), Jabalpur in Special Sessions Trial No.04/2013 decided on 31.10.2013. By the judgment under challenge, learned Special Judge has convicted the appellant for the offence punishable under Section 341, 294, 323, 354 of IPC and Section 3(1)(11) of SC/ST Act sentenced rigorous imprisonment for one month, one month, six months, one year and two months respectively and fine, with default stipulations.

(2.) The case of the prosecution in short is that on dated 11.12.2012 when prosecutrix was returning from her school along with her companions Vandana and Anita, at that point of time the appellant stopped her. The appellant caught her hand to outrage her modesty, slapped and also abusing her with the threat that if she will narrate this incident to anybody she will face the consequences. On lodging FIR after due investigation the appellant was charge-sheeted for the offences punishable as mentioned above.

(3.) In order to bring home the charges against the appellant, the prosecution examined seven witnesses and exhibited ten documents. The defence examined one witness and exhibited two documents.