STATE OF MAHARASHTRA Vs. YUVRAJ YESAJI JODGAN

JUDGEMENT

(1.) The State has filed this Criminal Appeal against acquittal of Respondents - original accused Nos.1 to 4 (hereafter referred as "accused Nos. 1 to 4") under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("Act" in brief). The accused were acquitted also of offences punishable under Sections 323, 504, 506 read with 34 of the Indian Penal Code, 1860 ("I.P.C." in brief).

(2.) The case of prosecution, in short, is as under: -

(3.) The defence of the accused persons is that of denial. According to them, in the village there are two political groups. One is of M.L.A. Onkar Wagh who belongs to a political party ( I will refer to that as "R.C. Group") and they have cria460.05 been workers of another political party (to which I will refer as "S -S" Group) and thus out of political vengeance, the complainant who was labourer of the M.L.A., has filed false case and the witnesses examined are also of the same group.