SUSHIL RANJAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition under Section 482 Crpc 1973, primarily filed to challenge the remarks made by learned trial court in his judgment dated 28. 2. 2006 in Special Case No. 33/2005 presided over by Special Judge, Rewa and for quashment of the same.

(2.) CERTAIN facts material for deciding the said petition are mentioned herein below: Accused Jai Pratap Dubey was charged and prosecuted for commission of offences under Sections 294, 506-B and 302 IPC and under Sections 3 (1) (x) and 3 (2) (v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short the 'act') in the trial court, on the ground that on 20. 7. 2005 he had caused murder of Chhotelal Khatik; who belonged to Scheduled Caste Category, after having used abusive language against him.

(3.) VIDE the impugned judgment, accused jai Pratap Dubey has been (Sic)