- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Gujarat High Court confirming the conviction of the appellant for offence punishable under Section 427 of the Indian Penal Code, 1860 (in short the 'IPC') and under Section 3(1)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short the 'Atrocities Act'). Learned Additional Sessions Judge, Surat at Vyara in Special Case No.19 of 1995 found the accused guilty of offences punishable under Section 427 IPC as well as Sections 3(1)(iv) and 3(1)(v) of the Atrocities Act and sentenced her to rigorous imprisonment for one year and fine of Rs.500/- with default stipulation for the offence relatable to Section 427 IPC and four years for the offence under the Atrocities Act with fine of Rs.1,000/-. The two substantive sentences were not made concurrent. It needs to be noted that the appellant was charged with having committed offence under Sections 427 and 504 as well as Sections 3(i)(x) of the Atrocities Act. The trial judge held that the charge under Section 3(i)(x) has not been proved. But held that the appellant has committed offence punishable under Section 427 IPC as well as under Section 3(i)(iv) and 3(i) (v) of the Atrocities Act.
(3.) Background facts in a nutshell are as follows: Appellant-original accused was owner of one agricultural land bearing Survey No.128 of village Paniyari, Taluka Vyara. She agreed to sell the land to the complainant for Rs.1,45 000/-. Complainant initially paid a sum of Rs.40,000/- by cheque. He thereafter paid another sum of Rs.60,000/-, entered into a writing for sale of the land and the appellant agreed to hand over possession of the land in question. As per the complainant, after paying further sum of Rs.60,000/- he was given possession of the land in question by the appellant. The complainant was cultivating the land and had planted sugarcane plantation therein. He had already taken one crop of sugarcane and had left the field open awaiting for re-growth of the sugarcane plants. On 24th January 1995, the appellant illegally and forcibly entered the land in question, tilled the land with the help of tractors and thereby committed substantial loss of crop to the complainant. It is also the case of the complainant that the appellant used derogatory words against him. It is not in dispute that the complainant belongs to Scheduled Tribe. The complainant, Kanchhibhai (P.W.1) stated, inter alia, that the appellant had agreed to sell Survey No. 128 of village Paniyari to him for a total sale price of Rs. 1,45,000/ - for which agreement to sell was also entered into. He initially, paid a sum of Rs.40,000/- by cheque. Upon payment of Rs.60,000/- the appellant had handed over possession of the land to him. He had taken water from the Irrigation Department for which he produced proof on record. He had cultivated sugarcane crop on the land and sold the sugarcane to Ukai Region Cooperative Sugar Industry. He left the sugarcane plantation after harvesting for one more crop. He stated that apprehending dispossession, he filed a Civil Suit seeking injunction and the Court had granted ex-parte interim injunction. About 8 to 10 days after the court's injunction, the accused tilled the land. To resolve the dispute, he approached the accused but she did not give any reply. He, therefore, filed a case on 1st February, 1995. He stated that he is infirm and when he had gone to meet the accused, she had used bad and insulting language. With reference to the evidence of the eye witnesses the trial court found the appellant guilty. In appeal the High Court was of the view that the real question that needed to be answered was whether appellant has committed offence punishable under Section 427 IPC and Sections 3(i)(iv) and 3(i)(v) of the Atrocities Act of which she was held guilty. The High Court after analyzing the evidence held that the ingredients of Section 3(i) (iv) of the Act was not established but as noted above the conviction was to be made in terms of Section 427 IPC and Section 3(i)(v) of the Atrocities Act.;