MOHAN SINGH PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision under Section 397/401 of the Code of Criminal Procedure is directed against the order dated 27/6/2000, passed by the Special Judge (appointed under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (henceforth Tthe Act) as well as Additional Sessions Judge. Narsinghpur, in Sessions Trial No. 122/99.

(2.) By the impugned order dated 27-6-2000, the applicants were directed to be, made accused persons in exercise of powers under Section 319 of the Code of Criminal Procedure, for having committed murder of Jamna Bai wife of Rati Ram.

(3.) It appears from the prosecution case that in the First Information Report lodged by Rati Ram in the Police Station. Narsinghpur he had alleged that the murder of Jamna Bai was committed by the applicants. However, the prosecution did not accept the version of Rati Ram and lodged the charge sheet against the accused Rati Ram, the husband of the deceased Jamna Bai.