TULSIRAM Vs. STATE OF M. P .

JUDGEMENT

(1.) APPLICANTS have filed this revision challenging the order dated 17.11.2006 passed by Special Sessions Judge, Chhindwara, in Special Sessions Trial No. 70/06, framing the charge against the applicants under section 3 (1) (x) of SC & ST (Prevention of Atrocities) Act, 1989, applicants have not challenged the charges framed against them, under section 294, 323/34, 324/34 of IPC.

(2.) LEARNED counsel for the applicants contended that the trial Court has acted illegally and with material irregularity in framing the charge under section 3 (1) (x) SC & ST (Prevention of Atrocities) Act. From the evidence and the material on record, no ingredients of the aforesaid offence are disclosed.

(3.) LEARNED trial Judge, on the basis of the facts and material on record framed the charge against the applicants under section 3 (1) (x) SC/ST (Prevention of Atrocities) Act, besides other charges.