RAHUL RUNDLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Sec. 14(A) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.20/2022 registered at Police Station Govindgarh, District Jaipur for the offences under Ss. 143, 341, 342, 452, 354, 323, 308, 427, 336 IPC and Sec. 3-1 (R)(S) of SC/ST (Prevention of Atrocities) Act.

(2.) Learned counsel for the appellant submits that appellant has been wrongly implicated in this case. He is behind the bars since 17/1/2022. Learned counsel for the appellant also submits that name of the appellant is not mentioned in the FIR. Learned counsel for the appellant further submits that injured Pooranmal in his statement u/s 161 Cr.P.C. clearly stated that Sanjay Joya has inflicted injury on his hand by sharp edged weapon. Conclusion of trial will take time.

(3.) Learned Public Prosecutor as well as learned counsel for the complainant have opposed the appeal.