MILAU Vs. JAGDISH

JUDGEMENT

(1.) Questioning the legality and validity of the judgment of acquittal of offence under Section 3(1) (x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act, 1989'), sole applicant/complainant Milau has filed this revision under Section 397/401 of the Code of Criminal Procedure (henceforth 'CrPC').

(2.) Brief facts required for determination of this revision are as under :-

(3.) The Special Judge, by its judgment convicted the non-applicants for the offences under Section 294/34 and 323/34 of the IPC and sentenced them till rising of the Court whereas acquitted them of the offence under Section 3 (1)(x) of the Act, 1989. Against which, the instant revision has been filed by the applicant/complainant.