RAJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14(A) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.175/2020 registered at Police Station Chouth Ka Barwada, District Sawaimadhopur for the offences u/s 341, 323, 325 and 504 IPC and Section 3-1(S), 3-2(va) of SC/ST (Prevention of Atrocities) Act.

(2.) Learned counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits the parties have entered into a compromise.

(3.) Counsel for the complainant has not disputed the fact regarding compromise between the parties.