HUKAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor apprise that compliance of Section 15A(3) of the Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989') has been made.

(2.) The present appeal has been filed under Section 14-A of the Scheduled Caste and the Scheduled Tribe (Prevention of Atrocities) Act, 1989. The appellants have been arrested in connection with FIR No.76/2019 registered at Police Station Wair, District Bharatpur for the offence under Section(s) 143, 323 and 447 IPC and later on for the offence under Section(s) 147, 323, 341, 325, 308 read with 149 IPC and Section (s) 3(1)(R)(s), 3(2) (VA) SC/ST Act.

(3.) It is contended by the learned counsel for the appellants that the appellants have falsely been implicated in this case by the complainant party on account of old rivalry. He submits that even if the prosecution case is taken to be true on its face value, the offence does not travel beyond the scope of Section 325 IPC. He submitted that the appellants are in custody since long, charge sheet has already been filed, trial of the case will take time and prays for their release on bail.