BABU LAL 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. 129/2019 registered at Police Station Khetri, District Jhunjhunu for the offences under Ss. 147, 341, 323 and 324 of IPC and Ss. 3(1)(S) and 3(2)(VA) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Counsel for the appellants submits that according to the injury report, all the injuries sustained by the injured are simple in nature and the appellants are not required for any further investigation. Counsel further submits that the challan has already been presented in the Court and conclusion of the trial may take long time.

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