HANUMAT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This appeal has been preferred under Section 374(2) of Cr.P.C. by appellant, who has been held guilty by the Special Judge, Vidisha under SC/ST Act, 1989, in Special Case No. 111/2011 vide judgment dated 30.06.2015 and convicted under Section 325 of IPC and sentenced the appellant for till rising of the Court and imposed a fine of Rs. 1500/-. In lieu of fine, he has to undergo sentence for one month simple imprisonment. He has also been convicted under Section 427 of IPC and sentenced to fine of Rs. 500/- only. In lieu of fine, he has to undergo sentence for one month simple imprisonment.

(2.) The appellant has served the sentenced till rising of the Court. The appellant has deposited the fine amount. The appellant seems to be not aggrieved with the conviction and a limited prayer is made to remove the disqualification attached to the conviction.

(3.) Briefly stated the facts are that the appellant was also charged under Section 294 of IPC and Section 3(1) (10) of SC/ST (POA) Act, 1989. However, he has been acquitted in these offences the petitioner entered into compromise with the opposite party. Therefore, on 9.4.2012 the cross case has also been disposed of due to compromise.