Sunil Thakur vs State Of Madhya Pradesh

N.K. Gupta, J.—This criminal appeal is preferred by the appellant being aggrieved by the judgment dated 16/2/2009 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act (for short "Special Act") Betul in Special Case No. 14/2007, whereby the appellant was convicted for commission of offence punishable under Sections 353 of IPC and sentenced for three months'' rigorous imprisonment with fine of Rs. 200/-. In default of payment of fine amount, one month''s SI was also directed. The prosecution''s case, in short, is that on 22.3.2006 one C.S. Batham was working as a Peon in the office of RTO Betul. At about 3:00 PM C.S. Batham was going to the chamber of RTO to obtain signature. In the way the appellant snatched the papers from the hands of Batham and thrown them on the earth. He also shouted upon the victim on the basis of his caste. Shri C.S. Batham gave the intimation of the incident to the RTO concerned and thereafter a report was sent to the Police Station Kothi Bazar, Betul. Thereafter the matter was transferred to the Police Station AJK Betul. After due investigation, a charge sheet was filed before the JMFC Betul, who committed the case to the Special Court, Betul.

During the trial the complainant has submitted an application for compromise, and therefore the appellant was acquitted from the charges of offence punishable under Sections 294 and 506 (Part-II) of IPC. The appellant abjured his guilt. He did not take any specific plea, and therefore no defence evidence was adduced.

The learned Special Judge after considering the prosecution evidence acquitted the appellant from the charges of other offences, but convicted him for the offence u/s 353 of IPC and sentenced him as mentioned above.

I have heard the learned counsel for the parties.

After considering the submissions made by the learned counsel for the parties and looking at the facts and circumstances of the case, it is apparent that the appellant does not challenge the conviction directed against him, but he prays for reduction of the sentence. According to the learned counsel for the appellant, the appellant remained in the custody for two days during the trial. A compromise took place between the parties before the trial Court. In the present case, no minimum sentence is required to be directed. The public servant was a 4th Class Peon. Under such circumstances, where the appellant was the first offender, it was not a case in which the jail sentence could be passed. The submissions advanced by the learned counsel for the appellant are acceptable. Looking at the facts and circumstances of the case, it is not a good case in which the jail sentence could be passed in such a manner. It is a fit case in which the jail sentence can be reduced to the period which he has already undergone in the custody. However, it would be proper to enhance the fine amount imposed upon the appellant.

On the basis of the aforesaid discussion, the appeal of the present appellant is partly allowed. The conviction directed against the appellant for the offence u/s 353 of IPC is hereby maintained, but his sentence is reduced to the period, which he has already undergone in the custody by enhancing the fine amount from Rs. 200/- to Rs. 2,500/-. The appellant is directed to deposit the remaining fine amount before the trial Court within two months from today, failing which he shall undergo for three months'' rigorous imprisonment.

At present the appellant is on bail, and therefore his presence is no more required before this Court. It is directed that his bail bonds shall stand discharged. A copy of this judgment be sent to the trial Court along with its record for information and compliance.