UTTAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has preferred the instant appeal under Sec. 374 (2) of the CrPC being aggrieved of the judgment dtd. 16/3/2012 passed by the learned Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Cases, Sirohi in Special Sessions Case No.15/2011, whereby he has been convicted and sentenced in the following manner :- <IMG>JUDGEMENT_112_LAWS(RAJ)8_2023_1.jpg</IMG>

(2.) Briefly stated, facts relevant and essential for disposal of the case are that on 11/5/2011, complainant Hakmaram S/o Punma Ji Meghwal, resident of Manora, submitted a written report at the Police Station Barlut to the effect that on that day at 10.30 p.m. a function was going on at his sister's house. At that time, Uttam Kumar Rawal came there and started abusing and hurling caste related abuses towards his son Praveen Kumar and also slapped him 2-3 times. The persons standing there intervened, upon which, the accused went away giving a life threat.

(3.) On the basis of aforesaid report, FIR No.54/2011 for the offences under Ss. 323 of the IPC and Sec. 3(1)(x) of the SC/ST Act was registered and after usual investigation, a chargesheet was filed against the present appellant.