RAM KUMAR Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant Ram Kumar under Section 374(2) Cr.P.C. against the judgment and order dated 15.03.1994 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Churu (for short "?the trial court") in Criminal Case No. 14/1992 whereby the learned trial court convicted the accused-appellant for offence under Section 323 I.P.C. and Section 3(i)(X) of SC/ST (Prevention of Atrocities) Act and sentenced the accused-appellant as under:

(2.) Both the sentences were also ordered to run concurrently.

(3.) Brief facts of the case are that a complaint (Ex.-P4) was lodged by one Hukma Ram Meghwal who was a teacher in a private school. The allegations against the appellant-accused are that on 12.08.1991 at about 9.30 AM, the appellant-accused Ram Kumar who was also a teacher, came to school. He was under the influence of liquor. He asked for a card of a student namely Vijendra Singh of Class-VIII. On this the complainant-informant replied that he does not have any record. On this accused-appellant got angry. Thereafter the accused went away. On the same day at about 8.30 PM when the complainant was in his house then one man came there and asked him to come out. When the complainant went out in the street then Ram Kumar and 3-4 other persons who were already present there, surrounded him. It is alleged that complainant was abused and slapped. Fist blows were also given to him. Accused Ram Kumar gave fist blow on the eye of the complainant Hukma Ram and the complainant also received injuries on his head and back. On his crying, accused persons ran away from the spot. Thereafter, on 14.08.1991 a report regarding the aforesaid incident was lodged by the complainant before the SHO, P.S. Churu. On the above said report, an FIR for the offences under Section 323 I.P.C. and Section 3(i)(X) of SC/ST (Prevention of Atrocities) Act was registered.