NARAYAN SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner Narayan Singh as well as learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) LEARNED Counsel for the petitioner drew my attention to the injury reports of uda Ram and vidhyadhar stating that four injuries found on the body of vidhyadhar and two on the body of uda Ram were simple and blunt.

(3.) LEARNED Counsel, drawing my attention to the facts of the case as alleged by the complainant, argued that the complainant story is that the accused persons entered his house, therefore, the house cannot be said to be a place within public view and therefore the provisions of Section 3(1)(x) of the SC/ST (Prevention of Atrocities) Act cannot be said to be attracted. Besides that other offences under Sections 143, 323, 452 and 325 IPC are triable by Magistrate.