SURENDRA GOCHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These present Criminal Appeals under Sec. 14-A of the Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the Act of 1989") have been filed in connection with FIR No. 73/2024 registered at Police Station Sarolakala, District Jhalawar for the offence under Ss. 341, 323, 504, 506, 457, 436 and 34 of IPC and under Ss. 3- 1(r)(s) 3-2(iii)(iv)(v)(va) of the Act of 1989 qua accused-appellants in S.B. Criminal Appeal (Sb) No. 1080/2024 and under Sec. (s) 436, 457, 341, 323, 504, 506 and 34 of IPC and 3-1(r)(s) 3-2(va) of the Act 1989 qua accused-appellant in S.B. Criminal Appeal (Sb) No. 1287/2024.

(2.) It is contended by learned Counsel for appellants that appellants are innocent and have falsely been implicated in these cases. He further submits that accused-appellants have been in judicial custody since long and the conclusion of the trial will take long time, hence prays for their release on bail.

(3.) Learned Public Prosecutor as well as the learned Counsel for complainant(s) have opposed these appeals.