CHATURBHUJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellants against the judgment dtd. 23/1/1996 passed by learned Special Judge, SC/ST (Prevention of Atrocities Act Cases), Pratapgarh, in Special Session Case No. 254/1992 by which the learned Judge convicted and sentenced the appellants as under :--

(2.) Brief facts of the case are that on 9/7/1992 complainant Pyara gave a written report before the concerned Police Station to the effect that the appellants entered in the chowk of complainant and uttered abusive language to humiliate the complainant and also gave threatening to kill him. Based on this report, Police registered a case against the accused-appellants and started investigation.

(3.) On completion of investigation, police filed challan against the accused- appellants. Thereafter, the charges for offence under Ss. 147, 447 and 504 IPC and Sec. 3(1)(x) of SC/ST Act, were framed by the Trial Court against the accused-appellants, who pleaded not guilty and claimed trial.