SUKHVINDER SINGH Vs. STATE OF MP

JUDGEMENT

(1.) THIS revision under sections 397,401 of CrPC has been directed against the order dated 2.4.2014 passed in S.T. No. 7/2014 (State of M.P v. Sukhvinder Singh and others) for the offences punishable under sections 147, 148, 294, 324 (three counts) and in alternative 324/149 (three counts), 307 (two counts) in alternative 307 r/w 149 (two counts) of IPC and section 3 (1 )(x) and section 3(2)(v) of Scheduled Castes/Scheduled Tribes (POA) Act, 1989 pending in the Court of Special Judge (Atrocities), Datia.

(2.) BRIEFLY stated the prosecution case is that : the complainant Dharmendra along with injured persons lodged a report at Police Station, Sinaval District Datia that Sanjiv had gone to Datia to bring medicines. Sanjeev had an altercation with Gopi @ Gurupreet. He abused Sanjeev by obscene words. Sanjeev informed this to his father after he returned to home. Father of accused Gopi @ Gurupreet, Sukhvinder, brother Balvindar @ Pappi and his family members armed with swords came to the house of complainant. They abused them by obscene words. When Ramkumar tried to stop them, Gopi @ Gurupreet with intent to kill inflicted a blow by sword to Ramkumar on his head and blood was oozed out. When Mamta tried to intervene, accused Shukvinder with intent to kill her gave a blow by sword. Mamta also sustained injury. When the father of the complainant tried to save them, Balvinder inflicted injury to him by sword on the head. When Sanjeev tried to save them, the accused Ladi also inflicted injury by sword, due to which Sanjeev sustained injury on the palm of his right hand. When complainant tried to save them, the accused Angrej also inflicted injury. The complainant sustained injury on his left hand. At that time, Parasram Jatav, Rampraksh Jatav saw the incident. All the accused persons threatened the complainant party and left.

(3.) AFTER completion of investigation, charge sheet has been filed for the offences punishable under sections 147,148,294,324 (three counts) and in alternative 324/149 (three counts), 307 (two counts) in alternative 307 read with 149 (two counts) of IPC and under section 3 (1)(x) and section 3 (2)(v) of Scheduled Castes/Scheduled Tribes (POA) Act, 1989 before the Special Judge Atrocities Act, Datia. The learned Special Judge framed charges against the petitioners.