RAJENDRA SINGH Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1996 and the present appeal has been pending since the year 1997.

(2.) Learned counsel appearing on behalf of the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 16/5/1997 passed by the learned Special SC/ST (Prevention of Atrocities) Cases, Jodhpur in Sessions Case No. 129/1996 whereby the appellant was convicted for the offence under Sec. 323 IPC and sentenced to undergo six month's S.I. and a fine of Rs.500.00, in default of payment of which he was ordered to further undergo one month's S.I. and under Sec. 3(i)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, the appellant was convicted and sentenced to undergo six month's R.I. and a fine of Rs.100.00, in default of payment of which he was ordered to further undergo 15 days' S.I.

(3.) Learned Public Prosecutor opposes the same.