MEGH SINGH POKHRIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the followings:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The FIR in the instant case was lodged by the respondent no. 2 ("the informant") against the revisionists under Ss.  342, 323, 504, 506, 509 IPC and Sec.  3 (1) (x) of the Act. According to it, on 31/8/2020, when the informant was removing a tin shed, which was made by the revisionists on the land of the informant, the informant was assaulted, beaten up and abused with the caste coloured remarks. It is this FIR in which after investigation, charge sheet under Ss.  323, 504, 506, 342, 354, 609 IPC and Sec.  3 (1) (r) of the Act was submitted against the revisionists. At the time of framing of charge, the revisionists moved an application under Sec.  227 of the Code for discharge, which has been rejected and the court found that there are material to frame charge under Ss.  323, 342, 354, 509, 504, 506 IPC and Sec.  3 (1) (r) of the Act.