Kanwaljit Singh Ahluwalia, J. - (1.) The present appeal has been filed to assail the order passed by Special Judge, SC/ST (Prevention of Atrocities) Cases, Karauli. The said court vide impugned judgment dated 14.11.2017 held appellant guilty of offences under Sections 147, 342 and 323 IPC. Having convicted the appellant for the aforesaid offences, the trial Judge vide a separate order of even date, sentenced the appellant as under : - Under Section 147 IPC - to undergo six months SI and to pay a fine of Rs. 2,000/-, in default thereof to undergo additional one month SI. Under Section 323 IPC - to undergo six months SI and to pay a fine of Rs. 5,00/-, in default thereof to undergo additional five days SI. Under Section 342 IPC - to undergo three months SI and to pay a fine of Rs. 5,00/-, in default thereof to undergo additional five days SI.
(2.) All the sentences were ordered to run concurrently.
(3.) Maximum sentence awarded upon the appellant is six months for offences under Section 147 and 323 IPC. For the offence under Section 342 IPC, the appellant has been awarded three months SI.;