MITU @ RABINDRA SUAR Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this Revision the Petitioners assail Order Dated 21.10.2008 passed by the Additional Sessions Judge, Kendrapara, in S.T. Case No. 108/2008 framing charges against the Petitioners under Sections 427, 294, 506/34, I.P.C. & Section 3(1)(v) of S.C. & S.T. (PA) Act.

(2.) THE Petitioners have no grievance so far as framing of charge under the Sections of I.P.O. is concerned. The only grievance is that no offence under Section 3(1)(v) of S.C. and S.T. (PA) Act is made out, and therefore, the charge could not be framed against them for the said offence.

(3.) F .I.R. was lodged by O.P.2, wherein it is alleged that he has civil dispute with the father of Petitioner No. 1 and that a suit is also pending in the Court of Learned Civil Judge (Jr. Divin), Kendrapara but in order to harass and put him into financial loss, the Petitioners came with some other persons and abused the inmates of the house in filthy language and damaged their kitchen and some kitchen ware and other materials kept in the kitchen. There were also allegation of assault by slap and fist blows etc.