MOHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the appellant in connection with FIR No.254/2023, registered at Police Station Pur, District Bhilwara for the offences under Sec. 341, 323, 326 of the Indian Penal Code,1860 and Sec. 3(1)(r), 3(1)(s), 3(2)(v) and 3(2) (va) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) It is informed that the complaint has been served.

(3.) Learned counsel for the appellant argued that the injury inflicted by the petitioner is not life threatening and is not on the vital part of the body.