GIRIJABAI Vs. CHHUTTU @ AJENDRA SINGH RAJPUT

JUDGEMENT

(1.) THE appellant has preferred the present appeal under Section 372 of the Cr.P.C. against the judgment of acquittal dated 3.1.2013 passed by learned Special Judge under SC/ST (Prevention of Atrocities) Act, Narsinghpur in Special Case No. 47/2011 whereby the respondents no. 1, 2 and 3 were acquitted from the charges of Sections 294, 323 read with Section 34 (two counts), 506 (Part II) of I.P.C. and Section 3(1)(x) of SC/ST (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Special Act').

(2.) THE facts of the case in short are that on 4.3.2011 at about 8.00 a.m., the respondents no. 1, 2 and 3 abused the victim Girija Bai and Kamla Bai with obscene words as well as the words relating to their caste. Thereafter, they assaulted them by kicks and fists and also dragged them causing injuries to the victims Girijabai and Kamla Bai. The appellant Girijabai had lodged an FIR Ex. P/2 at Police Station Gotegaon, District Narsinghpur on the same very day. After due investigation, the charge sheet was filed before the concerned Magistrate and it was committed to the Special Court.

(3.) AFTER considering the evidence adduced by the prosecution the learned Special Judge acquitted the respondents no. 1, 2 and 3 from all the charges.