ABHISHEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed under Sec. 14 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 on behalf of the accused-appellants. The accused-appellants were arrested in connection with FIR No. 168/2023 registered at Police Station Peeplu, District Tonk for the offense under Ss. 147, 148, 149,302 and 201 of IPC and 3(2)(v), 3(2)(va) of the SC/ST Act.

(2.) Learned Senior Counsel, Mr. V.R. Bajwa, appearing on behalf of the accused-appellants, has submitted as under:-

(3.) Per contra, learned Counsel for the complainant, Mr. Mohit Balwada, contended that the present appeal lacks substance and therefore, no interference is warranted qua the order impugned dtd. 16/4/2024, which is squarely well-reasoned and in conformity with the settled position of law. In order to elaborate upon the said contention, learned Counsel submitted that the offense as alleged was targeted, as the deceased belonged to the marginalized SC/ST community. The deceased was merely 22 years of age. During the commission of the said offense, a cruel and brutal attack was carried out on the person of the deceased, which is reflected by the 14 injuries reflected in the postmortem report, including the cutting of the deceased's genitals and tongue.