GYARSA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging his conviction and order of sentence passed by Special Judge Raisen, in Special Case No. 35/2000, decided on 16.4.02.

(2.) APPELLANT has been convicted under Section 3(1)(x) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act 1989 (hereinafter referred to as 'Act') and sentenced to rigorous imprisonment for six months with fine of Rs.200/-, in default imprisonment for fifteen days, by the impugned judgment.

(3.) THE offence under Section 294 and 323 of IPC were compounded between the parties during trial. However, learned Special Judge, after trial and upon appreciation of the evidence adduced in the case, acquitted co-accused Laxman of the charge under Section 3(1)(x) of the Act, but found the appellant guilty for commission of offence under Section 3(1)(x) of the Act, by the impugned judgment which has been challenged in this appeal.