DEEPAK LAL SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 filed on behalf of the appellant in Crime No.287/2018 registered at Police Station Kotwali, Anuppur, District Anuppur under Sections 394, 419 and 458 of the Indian Penal Code, Section 25-B of Arms Act and Section 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) This appeal is directed against the order dated 09.07.2019, passed by the Court of Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities), Act, Anuppur, in Special Case No.53/2018.

(3.) As per the prosecution case, in the mid night of 26/27.08.2018 at about 01:30 am in Village Patoura Tola under the jurisdiction of Police Station Kotwali, Anuppur, the appellant and other co-accused persons have entered into the house of complainant Sunita Kol forcefully by breaking the door and pretending themselves to be the police personnel and asked her that they have come to search her house. The appellant and other co-accused persons armed with knives and country made revolver.