STATE OF M P Vs. VINOD & ORS

JUDGEMENT

(1.) This criminal appeal under Section 378 of Cr.P.C. has been filed against the judgment dated 4.12.2007 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Guna in Special S.T.No. 47/2005 by which the respondents have been acquitted of the charge punishable under Section 3 (1) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and under Sections 427, 506 Part-II of IPC.

(2.) The necessary facts for the disposal of the present appeal in short are that on 19.3.2005 at about 11:30 in the night, the complainant Dinesh Kori was in his house along with his family members. At that time the respondents came to his house and started scolding the complainant as to why he has lodged a report against the respondents in the police station.

(3.) The complainant after noticing that the respondents are having lathies with them locked the door from inside.