DEEPA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Sec. 14(A) (2) of the SC/ST (Prevention of Atrocities) Act have been filed in connection with FIR No. 59/2019 registered at Police Station Masalpur, District Karauli for the offences under Ss. 147, 149, 323, 341, 325, 336, 427, 452 of I.P.C. and Sec. 3(1) (R) (S) (2) (VA) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(2.) Counsel for the appellants submits that it is a case of version and cross-version. Counsel further submits that grievous injuries caused on the injured persons have not been assigned to the appellants. Counsel further submits that the appellants are behind the bars since 25/3/2019 and trial may take long time.

(3.) Learned Public Prosecutor assisted by counsel for the complainant have opposed the appeal.