Sheo Kumar Singh, J. - (1.) The present criminal appeal has been filed against the judgment and order dated 21.10.2000 passed by Special Session Judge, Unnao, in S.T. No.477 of 1996, whereby and whereunder the appellants/accused, namely, Santosh Shukla @ Shiv Mohan Shukla, Ramu Shukla, Smt. Sheela and Smt. Meera were convicted under Sections 323, 504 I.P.C. and punished with one year simple imprisonment, and the appellants/accused were also convicted under Section 3 (1)(x) SC/ST Act and were punished with simple imprisonment for six month and a fine of Rs.500/-. In case of default of payment of fine, they have to further undergo imprisonment for two months.
(2.) The brief facts giving rise to the present criminal case is that all the accused/appellants came in front of gate of the complainant Smt. Purvi Devi at about 7.30 A.M. on 12.12.1996 and started using abusive languages for which the complainant made objection, then they started to beat and caused injuries to the complainant's brother and her sister. The matter was reported to the police station and the First Information Report was lodged and after investigation, a chargesheet was submitted against the appellants. Charges were levelled against the appellants for which they pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Purvi Devi, PW-2 Sona Devi and PW-3 Bhagwati Prasad were examined.;