DINESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for informant and Acharya Rajesh Tripathi, learned AGA for State.

(2.) The present criminal appeal under Sec. 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been preferred by the appellants against the order dtd. 27/7/2022 passed by the Special Judge, SC/ST Act, Aligarh, in Complaint Case No. 02 of 2022, under Ss. 323, 506, 452, and 354 of the I.P.C. and Sec. 3(1)(R) of the SC/ST Act, at Police Station Khair, District Aligarh.

(3.) Learned counsel for the appellants has submitted that the appellants have been falsely implicated in the present case by the respondent/informant, as an FIR had been lodged against her prior to the filing of this complaint. He submitted that an FIR in Case Crime No. 442 of 2021, under Ss. 147, 323, 308, 504, and 506 IPC, Police Station Khair, District Aligarh, was lodged by the appellants against the informant and her family members on 7/9/2021. Other family members of the appellants had also sustained injuries, and the said injury reports are on record.