MOHAN BAI CHAMAR Vs. BADAN SINGH AND ORS.

JUDGEMENT

(1.) THE applicant has preferred the present revision against the judgment of acquittal dated 8.3.2000 passed by the Special Court under SC/ST (Prevention of Atrocities) Act, Bhopal in Special Case No. 13/1999, whereby the trial Court has acquitted the respondents from the charges of offence under Section 294, 323, 506 -B, 341 of IPC as well as under Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act (hereinafter it will be referred to as "Special Act").

(2.) THE facts of the case, in short, are that, on 30.4.1998, at about 7 p.m., the victim Rajesh went to fetch some water from handpump, situated at village Bijorapura. Some quarrel took place at the spot with the respondents and the respondents Raju and Rajan started assaulting the victim Rajesh. On his shouting, Bhagwat Singh, Mohan and Kanhaiya went to the spot then, the respondents assaulted them and also threatened them to kill in future. Mohan Bai has lodged an FIR, Ex.P/1 at Police Station Gunga. All the victims were sent for their medico legal examination and treatment. After due investigation, a chargesheet was filed before the Special Court.

(3.) SPECIAL Judge after considering the prosecution's evidence, acquitted the respondents from all the charges.