DEEPAK SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the accused/applicant for the offences punishable under Sections 323, 504 and 506 I.P.C. and Section 3(1)(v)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The cognizance was taken by the Magistrate, vide order dated 07.02.2014.

(2.) AGGRIEVED against the same, present application under Section 482 Cr.P.C. was filed by him.

(3.) ASSUMING for the sake of argument that the accused -applicant used casteist remarks against the complainant, will it alone amount to offence punishable under Section 3(1)(v)(x) of SC/ST Act?