HARIHAR DAS Vs. STATE OF BIHAR AND ANR.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the A.P.P. appearing on behalf of the State.

(2.) The petitioner has been made accused for offences alleged to have been committed under Section 3(x) and 3 (xi) of the SC & ST (Prevention of Atrocities) Act and Sections 504 & 506 of the Indian Penal Code. Cognizance was taken on 30.10.2008 and the petitioner was summoned to face trial.

(3.) The short facts of the case are that the goat of the informant had entered into the field of the petitioner. It is said the petitioner came to his field and seized the goat and asked the informant to face a panchayati. It is said that the petitioner is said to have abused the informant by calling her by her caste name.