RAMU ALIAS RAMLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) During the course of arguments on 21/11/2017, an objection was raised on behalf of the respondent/State against maintainability of the appeal with the contention that appeal under section 14(A)(2) of the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 once dismissed (Cr. Appeal No.1169 of 2017 on 11/09/2017), second appeal is not maintainable.

(2.) This Court granted time to the learned counsel for the parties to address on the aforesaid issue. The matter is listed today, accordingly.

(3.) Heard learned counsel for the parties at length for and against maintainability of further appeal under the provisions of Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989.