LICHHU RAM @ LAXMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appal has been filed against the judgment dated 15.03.1994 passed by learned Special Judge, SC/ST (Prevention of Attrocities) Cases, Churu (for short "the trial court") in Criminal Case No. 15/92 whereby, he convicted the appellant under Section 341, 323 I.P.C., Section 3(i)(x) of SC/ST (Prevention of Attrocities) Act and sentenced him as under:- <FRM>JUDGEMENT_109_LAWS(RAJ)6_2016_1.html</FRM>

(2.) Brief facts of the case are that a First Information Report was lodged on 22.05.1992 by complainant Asu Ram stating therein that on 21.05.1992 famine camp was going on in village Duliasar. It is stated that he went along with Patwari Shyam Sunder to police station and after seeing off patwari, when he returned towards his house, appellant who was standing near the well stopped him and gave blows on left ribs and abused him. It is alleged that the complainant shouted and people came and rescued him.

(3.) Upon the said information, a case was registered against the appellant for offence under Section 341, 323 and 3(i)(x) of SC/ST (prevention of atrocities) Act. Thereafter, investigation took place and a charge-sheet was submitted against the appellant and case was transferred to the court of Special Judge, SC/ST (Prevention of Attrocities) Cases, Churu for trial.