STATE OF RAJASTHAN Vs. DAL CHAND & ORS.

JUDGEMENT

(1.) The present revision petition has been filed by the State of Rajasthan being aggrieved by the order dated 12.06.1995 passed by the learned Judge, Special Court, SC/ST (Prevention of Atrocities Cases), Udaipur in Criminal Case No.13/94 (62/91), whereby, he has reversed the order dated 23.08.1989 passed by the learned Addl. Chief Judicial Magistrate, Mavli taking cognizance against the respondents for the offences under Sections 147 and 302 IPC.

(2.) Briefly stated the facts necessary for the disposal of the revision petition are set out here-in-below.

(3.) The complainant - Bhura filed a report at the Police Station Mavli on 06.11.1986 alleging inter alia that in the morning, he was at his house at about 8 to 9 am. His brother Lalu and nephew Vena had gone to put manure in the fields on the bullock Cart. At that time, Vena came shouted that his father Lalu had been done to death by certain persons of the village namely Champa, Ganesh, Shanker, Ratta, Dalu, Gokal and Kalu by beating him with lathis at the well located at the field.