(1.) Heard the parties
(2.) The judgment of conviction under Sec. 3 (1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentence of rigorous imprisonment for two years and a fine of Rs.2000.00 and in default, simple imprisonment of two months, and rigorous imprisonment for six months under Sec. 323 of Indian Penal Code, is under challenge in the instant appeal.
(3.) As per the FIR, on 11/1/2008 when the informant Prakash Das was standing at the door of his house, the appellants came up in a drunken condition and abused him by calling his caste name and also assaulted the informant. The informant in order to save his life entered into the house and then both the accused persons started pelting stones. The genesis of offences is stated to be that the informant had been making excessive charge for pumping set hired for irrigation purpose.