RANJEET KUMAR VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, learned counsel appearing on behalf of the appellant.

(2.) Heard Ms. Nehala Sharmin, learned A.P.P. appearing on behalf of the opposite party.

(3.) Learned counsel for the appellant submits that the present appeal has been filed against the order dated 15.06.2020 passed in Misc. Criminal Application No. 467/2020 (SC/ST Case No. 318 of 2017) passed by learned Additional Judicial Commissioner, VII Cum Special Judge (SC/ST) Ranchi in connection with Kotwali P.S. Case No. 293 of 2017 under Sections 376/504/506 of the Indian Penal Code and under Section 3(i) (xii) of the Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Act, 1989.