GOKUL PATIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned P.L.

(2.) This first appeal has been filed under Section 14-A(2) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 23.12.2019 passed by Special Judge, Burhanpur.

(3.) The appellant has been arrested in connection with Crime No.173/2019, registered at P.S. Nimbola, Distruct Burhanpur, for the offences punishable under Sections 302, 201, 120-B/34 of IPC and Section 3(2)(v) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.