ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) The instant Criminal Appeals under Sec. 14-A(1) of the SC/ST (Prevention of Atrocities) Act have been preferred by the appellants against the order dtd. 10/1/2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Barmer whereby, the learned Special Judge took cognizance against them in connection with FIR No.353/2016 registered at the Police Station Kotwali District Barmer for the offences under Ss. 447, 427, 323 of the IPC and under Sec. 3 (1)(X) of the SC/ST Act.

(2.) Heard learned counsel for the parties and perused the order impugned as well as the material available on record.

(3.) It is not in dispute that during investigation, the statements of the complainant Khangarmal and his witnesses were recorded wherein allegations against the appellants for committing trespass and using abusive language by indicating his caste were levelled. Thereafter, the learned Special Judge took cognizance of the offence aforesaid and issued process at the stage of taking cognizance. Hence, these appeals.