HARDEEP SINGH NUMBERDAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant revision petition has been preferred for setting aside the order dated 11.02.2020 where in the Court below initially framed charges against the petitioner under Sections 354, 354-A, 323 IPC and Sections 3(1) (e), (r), (w)(i) and (w)(ii) of SC and ST Prevention of Atrocities Act, 1989 and subsequently vide order dated 24.02.2020 amended the chargesheet by adding additional offences under Sections 354, 354-A, 323 IPC and Sections 3(1), (e), (r), (w)(i), (w)(ii) and (s) of SC and ST Prevention of Atrocities Act, 1989 against the petitioner.

(2.) Learned counsel for the petitioner has vehemently submitted that the impugned orders have been passed by the learned trial Court by failing to take into account that there was a history of enmity between the family of the complainant and the petitioner and it was due to this fact that the petitioner had been falsely implicated in the FIR in question. It was further contended that the Court below gravely erred in amending the charges against the petitioner only on the basis of the statement of Manjit Kaur, sister of complainant Harjit Kaur, who intentionally attributed derogatory remarks to the petitioner so as to attract the mischief of Section 3 of SC and ST Act.

(3.) I have heard learned counsel for the petitioner as well as gone through the FIR in question and also the impugned orders.