KOMAL TYAGI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS revision petition has been preferred being aggrieved by the order dated 11.9.2014 passed by the Special Judge [Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989], Bhind (M.P.) in SSTNo.40/2014 whereby the charge under section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity ''the Special Act '') and other charges under the provisions of Indian Penal Code have been framed.

(3.) BRIEF facts giving rise to the present revision are that the incident occurred on 7.6.2013. Prompt report was lodged by complainant Karu Kori against the petitioners and other co -accused persons. Allegations were made that he was beaten by the accused/petitioners after hurling abuses denoting to his caste by saying ''Kuriawale ''.