RAHUL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeals under Sec. 14(2)(A) of the Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Act has been filed in connection with FIR No.0231/2021 registered at Police Station Maniya, District Dholpur for the offence under Sec. (s) 143, 323, 341, 504, 336 & 379 IPC and Sec. (s) 3(1) (r) & 3(1)(s) of SC & ST (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989') and later on for the offence under Sec. (s) 143, 323, 341, 504 & 325 IPC and under Sec. (s) 3(1)(R)(S) & 3(2)(VA) of the Act of 1989.