STATE OF RAJASTHAN Vs. RAVINDER SINGH

JUDGEMENT

(1.) THE State of Rajasthan has preferred this appeal against the judgment of acquittal dated 26-2-1997 passed by learned Special Judge, SC/st Act Cases, jhunjhunu (for short 'the learned trial Court')in Sessions case No. 72/1996, whereby he acquitted the accused respondent for the offence under Section 3 (1) and (xi) of the SC and ST (Prevention of Atrocities)Act, 1989 (for short 'the Act of 1989' ).

(2.) BRIEF facts of the case are that P. W. 5 jamna Ram submitted a written report Ex. P2 on 18-3-1996 at 5. 00 p. m. at PS Pilani to this effect that he went in Johad for removing the bricks. In the morning his wife and his daughter namely; Santosh (P. W. 4)both went in the field of 'sarsoen' Rohitash for doing labour, where the wife of Rohitash, smt. Patasi was also there. He after removing the bricks came to the house at (9. 00 a. m. for taking breakfast. After some time his wife also came and she had to go at Mukaan. Near-about 9. 30 a. m. his daughter (P. W. 4)came at home in weeping condition and told to him and his wife that when she was doing the 'lawni', Ravindra Singh (accused)came and immediately on coming he caught her tight and fell down on the land. He wanted to do wrong act with her. When she cried then Patasi and Ram Karan Chammar came there. Upon this he ran away leaving her and he torned her 'jamfer' from both the sides.

(3.) THE police on the basis of this written report registered an FIR No. 59/96 for the offence under Section 3 (1) (xi) of the Act of 1989.