RAVINDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the appellant in connection with FIR No.218/2022, registered at Police Station Kesarisinghpur Sriganganagar, District Sriganganagar for the offences under Ss. 302, 307, 326, 323, 147, 148, 149 and 120-B of the Indian Penal Code, 27 Arms Act, and 3(r)(s) and 3(2)(Va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Mr. Vyas, learned counsel for the appellant submitted that in the FIR which was lodged while giving out the names of the person involved, does not contain name of the appellant.

(3.) He submitted that the Investigating Officer has filed charge- sheet against the present appellant under Sec. 302 and 120-B of the I.P.C and under the provisions of Arms Act, on three grounds, firstly, telephonic conversation with principal accused on the date and around the time of the incident; secondly, recovery of rod (weapon of offence) and thirdly, purported presence of the present appellant in CCTV footage.