(1.) This appeal is preferred by the State against the judgment of acquittal passed by the trial Court for offences Punishable under Ss. 143, 504, 323, 324, 506 read with 149 of IPC and Sec. 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) Charges were framed against accused/respondents for the aforesaid offences alleging that on 19/6/2008 at about 12.30 p.m., when the complainant - PW.1 along with PW.2 had been to D.Ed. college situated on the 1st floor of Vani Motors, Industrial Estate, BH Road, Sagar to discuss about the college fees collected from the students, accused Nos.1 to 6 formed an unlawful assembly with a common object of humiliating and insulting their caste, abused them in filthy words like 'sule makkala', so as to provoke them to break the public peace and then pulled and pushed PW.1. Further when PW.2 tried to pacify, he was also pushed on account of which he sustained injuries. Further, accused No.1 assaulted PW.1 with an iron rod on his right leg and left hand and accused gave life threat to them as well as PW.3 etc.
(3.) Heard the learned High Court Government for appellant/State and perused the records.