PAPPU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE appellant has preferred the present appeal being aggrieved with the judgment dated 22.5.1998 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, Damoh in Special Case No. 136/1997 whereby, the appellant has been convicted of offences under Section 3(1)(xi) of the SC/ST (Prevention of Atrocities) Act (hereinafter it would be referred as the "Special Act") and sentenced to six months rigorous imprisonment with fine of Rs. 500/ -, in default of payment of fine one month's simple imprisonment.

(2.) THE prosecutions case in short, is that, on 20.10.1997 at about 7.00 p.m. the prosecutrix (PW1) was working in a hut situated in her husband's field at Village Ghanshyampura (Police Station Batiagarh, District Damoh). At about 7.00 p.m. the appellant went inside the hut and switched of the lamp which was burning inside the room and thereafter, he hugged the prosecutrix. On her shouting Ratan (PW2), husband of the prosecutrix and Rajkumar (PW3), son of the prosecutrix, came to the spot and then, the appellant ran away. Thereafter, the prosecutrix along with her son Rajkumar went to Police Station Batiagarh and lodged the FIR Ex.P/1. After due investigation the charge sheet was fled before the Special Court.

(3.) AFTER considering the evidence adduced by the parties, the Special Judge convicted and sentenced the appellant as mentioned above.