BHAWANI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. R.J. Punia, learned counsel has put in appearance on behalf of the respondent No. 2-complainant.

(2.) The instant criminal appeal has been filed under Sec. 14A of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellants, who are in custody in connection with F.I.R. No. 355/2021, Police Station Chouhtan, District Barmer for the offences under Ss. 143, 341, 323, 509, 354, 427 & 307 of I.P.C. and Ss. 3(1)(R), 3(1)(S) & 3(2)(VA) of S.C./S.T. (Prevention of Atrocities) Amendment Act, 2015 against the Order dtd. 15/12/2021 passed by the Special Judge, S.C./S.T.

(3.) Heard learned counsel for the appellants and learned Public Prosecutor. Perused the material available on record.