RAJ MAL Vs. RATTAN SINGH

JUDGEMENT

(1.) Petitioner Raj Mal preferred a complaint before the Special Judge, Jind (Sessions Case No. 46/4-10-1995) under Sections 323/506, I.P.C. and under Sections 3(1)(x), 2(vii) of the Scheduled Castes and the Schedued Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the Act). Apart from the other allegations, he has mainly alleged that on 17-9-1995 at about 8 p.m., when he (complainant) and Satbir were coming out of their workshop of Bus Stand, Narwana, the respondent-accused were standing outside in a drunken state and they called the complainant as follows :-

(2.) The complainant has also alleged that while the first accused-Rattan Singh gave him a slap on h is right cheek, the second accused Pritam Singh gave a fist blow on his neck and threatened to kill him.

(3.) The complainant has also alleged that this occurrence was reported to the senior officers of the roadways where they work, but with no result. According to the complainant, on the next day, he went to the police station to lodge the complaint, where, though he was assured that action would be taken, he was later on informed that the senior officers of the Haryana Roadways are not allowing them to take any action. With these allegations, the complainant has lodged the complaint before the Special Judge, Jind, on 4-10-1995.