AJAY SINGH 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.250/2023 registered at Police Station Raipur, District Bhilwara for the offences punishable under Ss. 365, 341, 323, 302, 201, 34 and 120B of the Indian Penal Code and Ss. 3(1)(r)(s) and 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned counsel for the appellant submitted that the case of the appellant is identical to the case of co-accused Preetam Singh, whose appeal (S.B. Criminal Appeal No. 2388/2023) has been allowed by this Court vide order dtd. 22/3/2024.

(3.) Learned Public Prosecutor was neither in a position to dispute the aforesaid position nor was he in a position to distinguish the appellant's case from that of co-accused ' Preetam Singh.