NAGARAJ REDDY Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings pending before the Court below, insofar as the offences under Section 3(2) (Va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The respondent police registered an FIR in Crime No.237 of 2015, against the accused persons, who are the petitioners before this Court and after investigation, a final report has been filed for an offence under Sections 341 and 307 of IPC r/w 3(2) (Va) of SC/ST (POA) Amendment Ordinance Act, 2014.

(3.) The case of the prosecution is that there was a previous enmity between the petitioners and the defacto complainant, due to a land dispute. When the defacto complainant was returning back to his village on 27.04.2015 at about 10.30 a.m., he is said to have been restrained by the petitioners and was attempted to be attacked with a sickle. The defacto complainant is said to have run away from the place of occurrence and in the course of attack he sustained cut injuries on his fingers, wrist, head and shoulder.