CHANDRAPAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. and perused the record. The F.I.R. was lodged by the complainant against the accused-applicant with the allegation which constituted an offence punishable under Sections 436, 429, 504, 506 and 3 (1) (x), of the S.C./S.T. Act. Police Station Atarra, District Banda wherein apart from cattle shed roofed with chappar and a buffalo is also said to have received burn injuries which is supported by medical evidence on record.

(2.) Learned counsel for the applicant has argued that applicant is innocent and he has committed no offence and he has been falsely implicated in this case and the F.I.R. has been registered in pursuance of the order passed by S.P., Banda on an application dated 21.7.2012 made by the informant of the case regarding the incident dated 26.4.2012 at about 3.00 p.m.

(3.) Learned counsel for the applicant argued that applicant has been falsely implicated in this case on account of enmity and there is inordinate delay for more than 3 months and, therefore, according to him possibility of false implication of the accused applicant cannot be ruled.