BODA RAKESH NAIK Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) The appellant herein filed private complaint on the file of I Additional Judicial First Class Magistrate at Warangal against the accused 1 to 3, alleging the offences punishable under Sections 3(1)(ii), 3(1)(v), 3(1)xv), 3(1)(viii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short the Act) read with Sections 307, 506, 447, 324 and 350 read with 34 IPC. On reference under Section 156(3) of Cr.P.C., FIR No.260/2010 was registered on the file of SHO P.S. Mills Colony, Warangal. Initially, the Sub Divisional Police Officer, N.Ajay Kumar, took up investigation and subsequently the case was investigated by Dr.P.Lavanya Naik Jadav, SDPO and after completion of investigation, filed charge sheet dated 6.6.2012 stating that no offence is established against the accused A-1 to A-3 under Sections 307, 447, 452, 506, 349, 350 read with 34 IPC and Section 3(v)(vii) (xv); except under Section 3(1) (x) of the Act.

(2.) Accordingly, the I Additional Judicial First Class Magistrate, Warangal committed the case to the court of sessions under Section 209 of Cr.P.C. and the case is numbered as S.S.C.No.54 of 2012 on the file of Special Sessions Judge for SC/ST (POA) Act cases cum VII Additional District and Sessions Judge, Warangal. The stage of the case is that the schedule for the trail has been fixed.

(3.) In the meanwhile, the Scheduled castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (No.1 of 2016) has been notified in the gazettee of India extraordinary on 1.1.2016, with effect from 26.2.2016.