MORENO REBELLO AND ORS. Vs. STATE

JUDGEMENT

(1.) Heard. Admit.

(2.) The learned Public Prosecutor waives service of notice on behalf of the respondent. Heard finally, by consent of the learned Counsel for applicants and learned P.P.

(3.) This is a Revision Application questioning the legality and correctness of the order dated 07/09/2015 passed by Special Judge, South Goa, Margao in Special Case (SC/ST) No. 4/2014 thereby directing framing of charge for offences punishable under Sections 143, 147, 148, 452, 427, 504, 506(ii), 509 and 394 read with Section 149 of I.P.C. and also under Sections 3(1)(ii),(iv) and (x) and 3(2)(vi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act" for the sake of convenience.).