UMMED SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 18/6/2018 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Barmer (for short 'the trial court') in Sessions Case No. 74/2012 whereby, the learned trial Court convicted the appellant for offences under Sec. 341, 323 IPC and Sec. 3(1)(x) of SC/ST (Prevention of Atrocities) Act and sentenced as under:-

(2.) Brief facts of the case are that complainant Khiram Ram submitted a written report before the Police Station Kotwali, Barmer alleging therein that on 20/4/2012 at about 12:30 PM, he was standing at hotel of Gulabji, at that time Jetha Ram was coming on a tractor with tank. The petitioner Ummed Singh was drunken used abusive language and stopped the tractor. When the complainant tried to rescue Jetha Ram, the accused abusing him hit with a stone and caused injury on the head and left hand.

(3.) The police registered a case for offences under Sec. 341, 323 IPC and Sec. 3(1)(x) of SC/ST (Prevention of Atrocities) Act and started investigation. The police after investigation, filed a challan against the present appellant for the aforesaid offences. Thereafter, charges of the case were framed, wherein, the appellant denied the charges and claimed trial.