MOTILAL GWAL Vs. STATE OF MADHYA PRADESH

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 undergo R. I. for 1 year and to pay scheduled Castes and fine of Rs. 200/- and in default, to the Scheduled Tribes suffer R. I. for two months. (Prevention of atrocities) Act, 1989 (for short "the Act")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 ).