LAXMAN SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicants have challenged the order dated 2.4.2012 passed by the learned Special Judge under SC/ST (Prevention of Atrocities) Act, Damoh in special case No.43/2010.

(2.) THE facts of the case, in short, are that, the dead bodies of the deceased Chandan Singh and Khalak Singh were found on 18.4.2011 near village Tindua (Police Station Batiyagarh, District Damoh). Their motorcycle was also lying at the spot. The police had registered a case because death of the deceased appeared to be homicidal. After sometime, it was found that Sarpanch Ashok was also present at the time of the incident and he also sustained the injuries. He was admitted in the hospital and he gave the description of the entire incident in detail. Thereafter, the applicants were arrested and the charge -sheet was filed. Case was committed to the Special Court.

(3.) THE learned Special Judge vide order dated 2.4.2012 framed the charges of offence punishable under sections 302 read with section 149, 302 read with section 109 (2 counts) alongwith the charges of offence punishable under section 307 read with section 149 of IPC and section 3 (2) (v) of SC/ST (Prevention of Atrocities) Act against the applicants.