MISLU KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Sec. 14-A of the Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Act has been filed in connection with FIR No.0317 registered at Police Station Malakheda, District Alwar for the offence under Sec. (s) 143, 323, 341 & 504 IPC and Sec. 3(1)(S) & 3(1) (W) of SC and ST (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989') and later on for the offence under Sec. 341, 323, 325 & 307 IPC and under Sec. (s) 3(1)(r)(s) and 3(2)(va) of the Act of 1989.