MAHARAJ SINGH Vs. STATE OF MP

JUDGEMENT

(1.) With the consent of the parties, matter is finally heard.

(2.) This revision petition has been preferred under Section 397 read with 401 of Cr.P.C.

(3.) It is submitted by learned counsel for the petitioners that if entire case of prosecution is taken into consideration in its totality even then no case is made out against the petitioners under Sections 3 (1) (x) and 3 (1) (ii) of Prevention of Atrocities Act. It is also submitted by learned counsel for the petitioners that charges framed for the offence punishable under Section 294, 323 and 506 -B of IPC are not being challenged by them. The only submission for quashment of charge framed under Section 3 (1) (x) and 3 (1) (ii) of Prevention of Atrocities Act.