HARI SHANKAR SAH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel appearing for opposite parties.

(2.) PETITIONERS are aggrieved by the order dated 9.7.2003, passed by the Judicial Magistrate, 1st Class, Bhojpur (Ara) in complaint Case no. 130(C) of 2003 by which cognizance has been taken under Sections 323, 420, 504/34 of the Indian Penal Code and Section 3/4 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act (hereinafter referred to as the S.C. & S.T. Act).

(3.) FROM perusal of the complaint petition there is no material or any whisper as alleged by the complainant or the witnesses in making out a case under Section 3/4 of the S.C. & ST. Act.