DHARAMVEER 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.250/2023, registered at Police Station Raipur, District Bhilwara for the offence under Sec. 365, 341, 323, 302, 201, 34 and 120-B of the Indian Penal Code, 1860 and Ss. 3(1)(r), 3(1)(s) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Learned counsel for the appellant submitted that the applicant has unnecessarily been implicated in the present case simply because the principal accused have stayed at his residence in Bombay.

(3.) Learned Public Prosecutor and learned counsel for the complainant vehemently opposed the present appeal while contending that the appellant is guilty of aiding the principal accused for allowing him to stay at his residence.