RAM DEV 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 Duni, District Tonk for the offences under Ss. 143, 323, 306 of I.P.C. and Ss. 3(1) (R) (S) and 3(2) (v) (VA) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(2.) Counsel for the appellants submits that the appellants have been falsely implicated in this matter. Counsel further submits that the appellants have not been named in the FIR.

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