TEERATH RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the appellant seeks to withdraw the application filed under Section 320 (2) (5) of Cr.P.C.

(2.) With the consent of both the parties we heard the matter finally.

(3.) We find that the appellant has been convicted for the offence under Sections 493 of the I.P.C. along with Section 3(1)(w-ii) read with Section 3(2)(V) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act 1989.