ARJUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) By order dtd. 23/5/2017 passed in Sessions Trial No.94 of 2014/23 of 2014, State of Bihar versus Mithlesh Singh, the learned Special Judge under S.C./S.T. (P.O.A.) Act, Samastipur has issued summons against the appellants in exercise of power under Sec. 319 of the Code of Criminal Procedure, to face trial.

(2.) The appellants have challenged the aforesaid order in this appeal.

(3.) The aforesaid trial arises out of Vidyapati Nagar Police Station Case No.110 of 2013 dtd. 31/8/2013, registered under Ss. 302, 201/34 of the Indian Penal Code as well as under Ss. 3 (2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.