TAJ MOHAMMED Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Appeal under Sec. 14 (A) (1) SC/ST (Prevention of Atrocities) Act, 1989 has been preferred with the following prayer:

(3.) As the pleaded facts and the record would reveal, the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sri Ganganagar passed the impugned order, dtd. 17/10/2019, framing charges against the accused-appellants for the offences under Ss. 307/149, 341, 323/149, 324/149, 325/149, 326/149, 427/149, 147, 148 I.P.C. and under Sec. 3 (2) (V) of the SC/ST (Prevention of Atrocities) Act, 1989 upon filing of a complaint by the complainant Nanak Singh, alleging therein that, the accused-appellants and the complainant were engaged in an old land dispute, and that on 16/7/2013, the accused-appellants attacked the complainant and his family members with weapons and also opened gunfire, while abusing them with casteist slurs.