THE STATE OF MAHARASHTRA Vs. PADUBIDRI DAMODHAR SHENOY

JUDGEMENT

(1.) Heard both sides. Aggrieved by the judgment and order of acquittal dated 26.11.2002 passed by the 4th Ad-hoc Assistant Sessions Judge -cum- Special Judge, Aurangabad thereby acquitting the respondent of the offence punishable under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the State has filed the present appeal.

(2.) Case of the prosecution, in short, is as under:--

(3.) According to complainant, even prior to the incident, the accused had abused him. In that regard the complainant had lodged a complaint with CIDCO Police Station, Aurangabad on 3.12.1999. The same was also complained with the higher authorities, however, no cognizance was taken and since the complaint regarding the incident dated 22.12.2000 was also not investigated, a private complaint came to be filed.