PARSURAM RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is an Appeal preferred by the solitary appellant against his conviction for the offence under Section 3(i)(x) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as the "SC/ST Act") and sentence to undergo rigorous imprisonment for three years and pay fine of Rs.500/ -,in default whereof, to undergo further rigorous imprisonment for six months, as awarded on 9th July 2002, by the Special Judge, Saran at Chapra, under the Act in Sessions Trial No. 272 of 2000 arising out of Protest Complaint Case No. 1301 of 1998 arising out of Rasulpur P.S. Case No. 83 of 1996 passed on Complaint Case No. 79 of 1996.

(3.) THE appellant and others were put on trial for the offences under Sections 447, 232,504 of the Indian Penal Code and Section ¾ of the SC/ST Act but ultimately only the appellant was found guilty and sentenced in the manner aforesaid and remaining were acquitted.