BHOLA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ranjan Kumar Singh, learned counsel appearing on behalf of the appellant and Mrs. Nehala Sharmin, learned Spl.P.P. for the State.

(2.) This appeal is directed against the judgment of conviction and the order of sentence dtd. 23/1/2008 passed by learned Additional Sessions Judge-1-cum-Special Judge, Sahibganj in Special Case No. 40 of 2005 for the offence under Ss. 3(1)(V) and (X) of the S.C./S.T. Act ( Prevention of Atrocities) Act, 1989 to undergo RI for one year and also sentenced to pay a fine of Rs.1000.00 and in default of payment of fine have to undergo further simple imprisonment for a period of one month.

(3.) The present case came into an existence on the filing of a complaint case by one Chandradeo Baitha son of late Sukhan Baitha who stated therein, that he is a retired person and belongs to Scheduled caste. It is further stated by the complainant that one proposal for purchase of 125 bighas of land in Hariprasad and Rampur Diyara area was advanced by Balram Yadav ( father of the present appellant) and he had also given assurance to the complainant that he would look after the said land.