MOHD.FAIZ ALAM KHAN,J. - (1.) Heard learned counsel for the appellants and learned AGA for the State as well as learned counsel for respondent no.2 and perused the record.
(2.) This Criminal Appeal under Section 14-A(1) SC/ST (P.A.) Act, 1989 has been filed against the order dated 29.3.2019 passed by Special Judge SC/ST Act (Prevention of Atrocities), Act, Bahraich in Criminal Case No. 46/2019 Bindra Pasi v. Dr. Vishnu Chandra Tripathi and others, by which the appellants have been summoned under Sections 323, 504, 506 IPC and 3(1) DA, Dha, SC/ST (Prevention of Atrocities), Act, relating to Police Station Kotwali Nagar, District Bahraich.
(3.) Brief facts giving rise to this appeal are, that a complaint case was filed before Special Judge SC/ST Act, Bahraich by complainant, namely, Bindra Pasi against the appellants alleging that he belongs to a scheduled caste community and for the last many years, he is working as a house hold servant at the residence of Dr. Shiv Prasad Ojha. On 10.2.2019 at about 1,00 P.M. the appellants came to the residence of his Master Dr. Shiv Prasad Ojha. Two out of three persons were holding a briefcase in their hands and on being asked they narrated their names as Dr. Vishnu Chandra Tripathi, Principal Raj College, Jaunpur and Sudhakar Maurya- Accountant of the same College while the third person, namely, Sanjay Kumar Singh introduced himself as clerk in the same College.;