RAM SINGH Vs. VED PARKASH AND ANOTHER

JUDGEMENT

(1.) Heard counsel for the petitioner. Vide order dated 11.2.2012 the Additional Sessions Judge, Palwal, had acquitted the accused in a complaint under Sections 3, 33 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and 506 IPC.

(2.) A complaint was made on 18.8.2007 to summon Ved Parkash, Smt. Jayanti and Puran Singh Havaldar for an offence punishable under Section 506 IPC. It was alleged that on 10.12.2006 the accused and his wife came to the house of the complainant and threatened him that his children would be kidnapped and his wife would be raped and his house would be burnt. The complainant and his family memebrs were abused in the name of their caste. They called him Chamar, Dedh and Kamin and threatened to kill him.

(3.) A complaint dated 12.12.2006 (Ex.P1) was made to the Police Post Jawahar Nagar, Camp Palwal. In this complaint the allegations were that the accused Ved Parkash and his wife Jayanti threatened to kill the complainant, rape the females of his family and to burn his house. Similar complaints were sent to Human Rights Commission. This occurrence was witnessed by Girraj son of Asha Ram(PW1) and Girraj son of Attar Singh (PW2). While appearing as PW1 Girraj son of Asha Ram deposed that five years ago, the complainant had sown vegetables on three acres of land of Ved Parkash. The complainant was not given his share by accused Ved Parkash. A meeting of respectables was convened and accused Ved Parkash promised to give his due share which he ultimately did not do. After a period of two years a quarrel took place in which the complainant was called Chamar, Dedh and Kamin by the accused in his presence and was assaulted by the accused. The deposition of PW2 Girraj son of Attar Singh supports the statement made by PW1.