SHIV DAYAL 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.310/1995 registered at Police Station Hindaun City, District Karauli for the offence under Sec. (s) 147, 148, 149, 323 & 302 IPC and Sec. 3 of SC & ST (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989') and later on for the offence under Sec. (s)147, 148, 149, 323 & 302 IPC and Sec. 3(1) of the Act of 1989.