RAKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Sec. 14(A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No. 110/2019 registered at Police Station Dooni District Tonk for the offences under Ss. 143, 323, 306, 342, 365 of IPC and Sec. 3(1)(R)(S), 3(2)(v)(VA) SC/ST (POA) Act.

(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that during investigation it came out that the deceased was habitual of consuming smack and his financial situation was also very poor, therefore, he has committed suicide. Counsel further submits that the allegation levelled against the appellant is that he demanded the small amount of loan which he had given to the deceased. Counsel further submits that the challan has already been presented in this matter and conclusion of the trial may take long time.

(3.) Learned Public Prosecutor has opposed the appeal.