ISHRU Vs. UDHAM SINGH AND ORS.

JUDGEMENT

(1.) THIS revision has been filed against the order dated 14.12.2009 passed by the learned Special Judge (Sessions Judge), Una dismissing the complaint.

(2.) THE complainant had alleged before the learned trial court that the respondents herein were guilty of offences under Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Act'). The case was committed for trial before the Sessions Judge, Una in accordance with law.

(3.) ON consideration of the preliminary evidence, the learned Chief Judicial Magistrate forwarded his complaint to the Court of Sessions for trial in accordance with law. Charges under Sections 452, 323 and 506 of the Indian Penal Code and Section 3(1)(x) of the 'Act' were framed against the respondents. The evidence of the prosecution was in the nature of six witnesses. Ext. PW1/A was the complaint which was also brought on record.