JASVIR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the appellant under Sec. 14-A(2) of the SC and ST (Prevention of Atrocities) Act, 1989 in connection with FIR No.162/2023, registered at Police Station Khajuwala, District Bikaner for the offence under Sec. 376A, 376D, 109 of IPC and 3(2)(V), 3(2)(VA) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Learned counsel for the appellant argued that the appellant has been implicated simply because the incident of rape and murder happened at his rented premise.

(3.) While highlighting that it is an admitted case of prosecution that on the date of the incident, the appellant was in Khajuwala, learned counsel argued that the appellant has been roped-in the case as being part of the conspiracy simply because he had consented to use his rented premise to the main accused (Dinesh Bishnoi) in furtherance of his telephonic request.