TAPESHWAR RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 20.02.2006 passed by Sri Om Prakash Pandey, 1st Addl. Sessions Judge-cum-Special Judge, Gumla in G. R. No. 05 of 1997 whereby and whereunder this appellant has been convicted for the offences under Sections 3(i)(x) of the SC/ST P. A. Act, 1989 and have been sentenced to undergo R. I. for one year with a fine of Rs. 1000/- and in default thereof, S.I. for additional six months.

(3.) The alleged incident is of dated 27.01.1997. It has been alleged that the accused Tapeshwar Ray has assaulted the informant Kunwar Mahli on 27.01.1997 when he went to the house of Mukhia (Balbhadra Oraon) in connection with Indira Awas where the accused Tapeshwar Ray was present and has assaulted the informant and has demanded some money by saying that he spent some money in the process for sanctioning Indira Awas. After this incident, a complaint case has been filed on 25.02.1997 and upon which an FIR has been registered on 21.03.1997.