STATE OF HIMACHAL PRADESH Vs. CHANDER SHEKHAR

JUDGEMENT

(1.) RESPONDENT was acquitted for the offence punishable under Section 3(x) of Prevention of Atrocity Act, 1989 which has been challenged by the State in the present appeal.

(2.) HEARD and gone through the record.

(3.) IT is alleged that respondent belonged to an upper caste (Brahaman community) he intentionally used these words to defame him. The complainant alleged that he had earlier sent an application to the Scheduled Caste/Scheduled Tribe Commission about the incident which was got compromised on 5.8.2002 but his signatures were obtained on some document which was not read over and explained to him. Thereafter on 4.9.2002 he filed the complaint Ext. P1 to the Deputy Superintendent of Police which culminated into FIR Ext. PW5/A under the aforesaid Sections.