MAKKAJI RAM RAJ Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri V. Ravinder Rao, learned Counsel for the appellants, and also the learned Additional Public Prosecutor.

(2.) This appeal is filed as against the judgment in Special C.C.No.26 of 1998 on the file of the Special Judge under Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-cum-Additional Sessions Judge, Adilabad, dated 31-1-2000.

(3.) The learned Counsel for the appellants had brought to the notice of this Court that the Special Judge, being a Court of Session, straightaway could not have taken the cognizance in view of the bar under Section 193 of the Code of Criminal Procedure (for short 'the Code') and hence, on that ground itself, the acquittal may have to be recorded. The learned Counsel also had drawn the attention of this Court with regard to certain other legal infirmities.