ACHAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) All the petitioners are accused in FIR No. 40/2011 registered with Police Station Kotawali in the District of Jaisalmer for Offences under Ss. 353, 332/34 of IPC and Sec. 3(1)(X) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act).

(3.) By the impugned order dtd. 13/9/2023, the charges were ordered to be framed for offences under Ss. 353, 332/34 of IPC as well as Sec. 3(1)(X) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act), 1989 (for short "the Act of 1989").