CHANDRA SHEKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 14-A(1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the appellants in connection with FIR No. 241/2023, Police Station Pur, District Bhilwara for the offences under Ss. 143, 147, 148, 149, 504, 506, 341, 323, 325 and 307 of the Indian Penal Code (hereinafter referred to as Rs.IPC') and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST Act, 1989.

(2.) Mr. Dhirendra Singh, learned Senior Counsel argued that in the FIR dtd. 27/10/2023, omnibus allegations were leveled against various persons, including the present appellants and even in the statement of injured persons recorded under Sec. 161 of the Code of Criminal Procedure, no specific role has been assigned to the present appellants.

(3.) Inviting Court's attention towards the injury report, learned Senior Counsel submitted that the injuries suffered by both of them are lacerated wounds and certain abrasion on legs and hands and according to the injury report, no grievous injury has been inflicted by the appellants on the injured persons.