RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the appellant and learned Public Prosecutor. Perused the material available on record.

(2.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 8/11/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases (Additional Sessions Judge), Jaisalmer in Cr. Misc. Case No.507/2023 (Sessions Case No.05/2020) rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.138/2019, Police Station Ramgarh, District Jaisalmer, for the offences under Ss. 397, 394, 302/34, 465, 468 and 120B IPC, Ss. 3/25 and 5/27 of the Arms Act and Sec. 3(2)(v) of the SC/ST Act.

(3.) Learned counsel for the appellant submitted that one Rijhu Ram in his statements recorded under Sec. 161 Cr.P.C., stated that the present appellant caused gunshot injury on the leg of the deceased. Drawing attention of the Court towards the statements of Rijhu Ram (PW-11) recorded before the competent criminal court, learned counsel submitted that Rijhu Ram (PW-11), during his court statements, has not levelled any specific allegation of causing firearm injury to the deceased, against the appellant.