MADEPPA Vs. THE STATE

JUDGEMENT

(1.) THE present appeal filed under Section 374 of Cr.P.C. is directed against the judgment of conviction and sentence passed in Spl. Case No. 107/2009, which was pending on the file of the Court of II Addl. Sessions Judge, Gulbarga. The appellant has been convicted for the offences punishable under Section 354 of IPC and Section 3(1)(x)(xi) of Schedule Caste and Scheduled Tribes (POA) Act, 1989 and has been sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs. 2,000/ - relating to offence punishable under Section 354 of IPC and to undergo six months imprisonment and to pay fine of Rs. 3,000/ - in respect of offence punishable under Section 3(1)(x)(xi) of Schedule Caste and Scheduled Tribes (POA) Act, 1989. Several grounds have been urged in the appeal memo filed on behalf of the appellant who was the only accused in the Special Case No. 107/2009.

(2.) THE facts leading to the registration of the case and consequential conviction are as follows;

(3.) THE case was registered by the PSI Yadrami police station and matter was handed over to the Deputy Superintendent of Police Gulbarga, Rural Sub -Division and he conducted further investigation and chose to file a charge sheet after collecting the certificate from Tahsildar Jewargi regarding age of the accused and complainant belongs.