SUNIL BIRADAR Vs. STATE

JUDGEMENT

(1.) Heard Sri Syed Mastan, learned counsel for the appellant, Sri Gururaj V. Hasilkar, learned High Court Government Pleader for respondent No.1. Respondent No.2 is served, but remained absent.

(2.) The present appeal is filed under Sec. 14A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, (for short, hereinafter referred to as 'the Act') with the following prayer:

(3.) Brief facts which are necessary for disposal of the present appeal are as under: