JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Despite service, no one is present on behalf of the respondent No.2.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor for the State.

(3.) This criminal appeal is directed against the order dtd. 6/2/2020 passed by learned Special Judge SC/ST Act (Prevention of Atrocities Cases), Sriganganagar, ("the trial court") in Sessions Case No.157/2018 framing charge against the appellant for the offence under Sec. 3 (1) (x) of the SC/ST Act.