MUKUND SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The present Criminal Appeal has been filed under Sec. 14-A (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "SC/ST Act") on behalf of the appellants praying for setting aside impugned order dtd. 16/1/2023 passed by ADJ/Spl Judge SC and ST, Lalitpur in S.S.T.No.260/2018 (State vs Jandail Singh and others ) arising out of case crime No.41 of 2018 u/s 323,504,506,325 IPC and 3(1)(r),(s) of ST/ST Act PS-Jakhlaun, District Lalitpur.

(2.) As per the FIR, the prosecution story is as follows:

(3.) Learned counsel appearing on behalf of the appellants submitted that the appellants and Complainant/Respondent No. 2 are known to each other and are neighbours. It is submitted that due to some misunderstanding the quarrel took place between them, however, there was no intention to hurt the respondent No.2 (first informant).