BADAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.0448/2019 registered at Police Station Sapotara, District Karauli for the offence under Sections 323, 341, 447 of IPC and Section 3(1)(S) and 3(2)(va) of SC/ST(POA) Act (In FIR) and under Sections 323, 341, 447/34 of IPC and Section 3(1)(C) (F)(G)(R)(S), 2(VA) of SC/ST (Prevention Of Atrocities) Act.

(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that initially, the police, after investigation, submitted negative final report against the accused-petitioner, however, on the protest petition being submitted by the complainant, the learned trial Court has taken cognizance against the accused-petitioner. Counsel further submits that the petitioner is behind the bars for last about 15 days. Counsel further submits that civil suit between the parties with regard to land in dispute is also pending.

(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the appeal.