SHEO RAM Vs. CHANDERHASS @ NEETU

JUDGEMENT

(1.) Respondent had faced the trial for commission of offence punishable under Section 294 of the Indian Penal Code and Section 3(1)(X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The Trial Court vide judgment dated 13.7.2010 acquitted the respondent of the charges framed against him. Hence, the present application under Section 378(4) of the Code of Criminal Procedure, 1973 ('Cr.P.C' for short) praying for grant of leave to file an appeal by the complainant.

(2.) After hearing the learned counsel for the applicant, I am of the opinion that the instant application deserves dismissal.

(3.) Prosecution story, in brief, was that Kiran Devi-wife of complainant Sheo Ram was Sarpanch of village Saran. On 30.12.2008, at about 9.00 A.M., Ram Saran had met the complainant and told him that the respondent was affixing a ventilator towards his house. Thereafter, the complainant along with Lachman Dass Watchman and Ram Saran reached the spot.