RAM AWATAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Cr. Revision has been preferred by the petitioner Ram Awatar Ram son of the complainant Deoki Ram (since dead) of SC/ST (Prevention of Atrocities) Act Case No. C -536 of 2003 against the order impugned dated 15.5.2007 passed by the learned Special Judge -cum -Ist Addl. Sessions Judge, Garhwa corresponding to SC and ST. Case No. 2 of 2005 whereby and whereunder the petition filed by the petitioner herein under Section 216 of the Code of Criminal Procedure for modification in the charge was dismissed.

(2.) THE brief fact of the case is that the father of the petitioner namely Deoki Ram (since dead) had preferred a complaint case against the members of the Opposite Party Nos. 2 to 6 and after enquiry under Section 202 of the Code of Criminal Procedure, cognizance of the offence was taken under Section 3(iv) of the SC and ST (Prevention of Atrocities) Act, 1989 and the case was referred to the Special Court competent to try and after framing of charge in the aforesaid section the accused O.P. Nos. 2 to 6 were put on trial by the Court of Special Judge.

(3.) LEARNED Special Judge by the order impugned dismissed the petition on 15.5.2007 with the observation, As none of the witnesses has stated anything at the time of enquiry to attract Sections 323, 447 and 379 of IPC and Section 27 of the Arms Act, only on the basis of improvement in the evidence at the time of trial, and be altered. Considering the facts circumstances of the case prayer made on behalf of the prosecution is rejected and case is fixed on 17.5.2007 for argument.