KISHAN BHARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the appellants under Sec. 14-A of the SC and ST (Prevention of Atrocities) Act, 1989 in connection with FIR No.250/2023, registered at Police Station Raipur, District Bhilwara for the offence under Sec. 365, 341, 323, 302, 201, 34 and 120-B of the Indian Penal Code, 1860 and Ss. 3(1)(r)(s) and 3(2)(v) of the SC/ST (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 Parsi Devi and Kum Savita, whose appeal (S.B. Criminal Appeal No. 2494/2023) has been allowed by this Court vide order dtd. 14/12/2023.

(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 ' Parsi Devi and Kum Savita.