KANWALJIT SINGH AHLUWALIA,J. - (1.) The present appeal has been filed to assail the impugned judgment dated 12.3.1993 whereby the court of Special Judge, SC/ST (Prevention of Atrocities) Cases, Baran convicted the accused appellant Ram Charan son of Mangi Lal for the offences under Section 354 IPC and Section 3(1) (x) of SC/ST (Prevention of Atrocities) Act (hereinafter called as 'SC/ST Act'.
(2.) Having convicted the appellant for the above said offences, the trial Judge vide a separate order of even date, sentenced the appellant as under:- U/s. 354 IPC read with section 3(1) (x) of SC/ST Act to undergo six months SI and to pay a fine of Rs. 200/-, in default thereof to undergo additional one months imprisonment.
(3.) In the present case, criminal proceedings were set into motion on the basis of written report (Exhibit-P/1) submitted by Dayachand (P.W.2) , elder brother of husband of the prosecutrix (P.W.1-name withheld to protect her identity) . In written report (Exhibit-P/1) , the complainant Dayachand (P.W.2) stated that the prosecutrix was going to the flour mill for grinding of the grain when on the way accused caught hold of her.;