MUNNILAL LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) APPELLANT has challenged his conviction and order of sentence passed by Special Judge Panna in Special Criminal Case No. 92/91 decided on 7.5.1993.

(2.) APPELLANT Munnilal Lodhi has been convicted under section 3(1) (x) of Scheduled Cast and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (hereinafter to be referred as Act) and sentenced to Rigorous Imprisonment for six months with fine of Rs. 1,000/-, in default simple imprisonment for 3 months. Appellant was also convicted under section 294, 323 of IPC, however, no separate sentence was passed for these offences.

(3.) THE FIR of the incident was lodged by complainant Santosh Kumar, at Police Station Sagra, District Panna. On the basis of his report, offence was registered against the appellant and was investigated. After due investigation, appellant was prosecuted under section 341, 294 and 323 of IPC and section 3 (1) (x) (xiv) of the Act and was put to trial before Special Court, Panna.