JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is filed against the judgment and order dated 27.02.2018 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No.921/2001.
(3.) The allegation against the appellants is that they with two others intentionally insulted and intimidated the complainant and made caste remarks against him.;
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