LAXMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14 (2) (a) of SC/ST (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with FIR No.61/2021 Police Station Sawar District Ajmer for the offences under Ss. 302, 201, 394, 328 of IPC and Sec. 3 (2) (V) of SC/ST (Prevention of Atrocities) Act.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor as well as counsel for the complainant.

(3.) Perused the material available on record. As per the direction of this Court the service upon the complainant has been effected.