MOTILAL GWAL Vs. STATE OF M P

JUDGEMENT

(1.) THE appellant stands convicted and sentenced as under -Convicted under Section sentenced to 376 of the IPC undergo R. I. for 10 years and to pay fine of Rs. 200/- and in default to suffer R. I. for 2 months. 3 (1) (xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act")undergo R. I. for 1 year and to pay fine of Rs. 200/- and in default, to suffer R. I. for two months. with further direction that the custodial sentences shall run concurrently. The corresponding judgment dated 29/4/1994 passed by Sessions Judge, designated as Special Judge (under the Act), at Narsinghpur, in Special Criminal Case No. 83/ 93, is the subject matter of challenge in this appeal.

(2.) PROSECUTION story, in short, may be narrated as under -

(3.) ON being charged with the offences punishable under Section 376 of the ipc and Section 3 (1) (xi) of the Act, the appellant pleaded false implication due to prevailing animosity with Sumantra Bai (PW7 ). .