STATE OF HIMACHAL PRADESH Vs. RANJIT SINGH

JUDGEMENT

(1.) This appeal has been preferred by State against acquittal of respondents vide judgment dated 29.2.2008 passed in Sessions case No. 8-G/VII/2007, by learned Special Judge, Kangra at Dharamshala in case under Section 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 read with Section 34 of Indian Penal Code initiated by the complainant by filing a complaint in the Court and also police report filed in pursuance thereto.

(2.) I have heard learned Deputy Advocate General, for the State and learned counsel for the respondents and also gone through the record.

(3.) Brief facts of the case are that on 4th July, 2005 complainant PW-1 Smt. Biro Devi had sent an application/written complaint to various authorities including Superintendent of Police Kangra for taking action against Ranjit Singh, respondent No. 1 and his supporters for damaging her property and also to grant of Rs.13,000/- for loss caused to her kitchen by these persons. On 26.9.2005, a private complaint was preferred by PW-1 Biro Devi in the court of learned Sessions Judge (Special Judge exercising the power of Special Court under Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989) Kangra at Dharamshala against respondents Ranjit Singh and Karan Singh, stating therein that both of them, in presence of some police officials accompanying them, entered her premises during night hours and demolished a portion of kitchen constructed by her and also insulted, threatened and mentally harassed her in absence of her sons by calling her "Tum Chamaro Na Gand Dala Hua Ha".