STATE OF MADHYA PRADESH Vs. BALBEER SINGH

JUDGEMENT

(1.) THE appellant State has preferred the present appeal against the judgment dated 11.5.2011 passed by Special Judge under SC/ST (Prevention of Atrocities) Act, Tikamgarh in Special case No.237/2006 whereby the respondent was acquitted from the charges of offence punishable under sections 456, 323, 354 of IPC and section 3 (1) (xi) of SC/ST (Prevention of Atrocities) Act.

(2.) PROSECUTION's case, in short, is that, on 16.10.2006 at about 8 p.m. in the evening, the prosecutrix was making food for her family members in her house, situated at village Patori, Police Station Baldevgarh, District Tikamgarh. Her husband and father-in-law had gone to attend the meeting of Panchayat. The respondent came inside the house and held both the hands of the prosecutrix. The prosecutrix made hue and cry, so the respondent ran away from the house. In scuffling, some bangles of the prosecutrix were broken and mother-in-law of the prosecutrix came to the spot, who saw the respondent, who was running from the spot. After an hour, husband and father-in-law of the prosecutrix came to the house and they were informed by the prosecutrix about the incident. FIR was lodged at Police Station Baldevgarh on the next day morning at about 8.50 p.m. The prosecutrix was sent from her medical examination and treatment.

(3.) UNDER such circumstances, appeal filed by the State is hereby dismissed at motion stage.