CHANDRABHAN SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.

(2.) Heard on admission.

(3.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the judgment dated 6.3.2020, passed in S.T.No.6 of 2019 by Special Judge, (SC ST Act), whereby the appellant have been convicted under Section 325 of IPC and 3 (1) (r), 3 (1) 9s0 and 3 (2) (va) of the SC ST Act but sentenced only under Section 325 of IPC to undergo RI for two years with two years with fine of Rs.2,000/- with default stipulation.