SATISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the appellant submits that the present appeal has to be treated as first appeal after approaching the trial court again in the light of the judgment passed by this court in CRA No.9659/2023.

(2.) This is first criminal appeal filed on behalf of the appellant under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1980 r/w Sec. 439 of Cr.P.C.

(3.) The appellant was arrested on 19/3/2023 in connection with Crime No.171/2023 registered at the Police Station Sector 01, Pithampur, Dhar (M.P.) for the offences punishable under Ss. 302, 34 of IPC, Sec 3(2)(v) of SC/ST (Prevention of Atrocities Act) 1989 (Amendment Act) 2015.