Dalveer Bhandari, J. - (1.) Leave granted.
(2.) The Appellant is the Headmistress in the Little Star School located at Gayatri Hills, Yousufguda, Hyderabad has preferred this appeal against the impugned judgment and order passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Criminal Petition No. 2127 of 2006.
(3.) It may be pertinent to mention that her husband Mohd. Samiuddin and the Appellant are being prosecuted for an offence under Section 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short Rs. the 1989 Act).;