- (1.)This revision petition has been preferred by the petitioners under section 397 read with section 401 of CrPC against the order dated119.11.2014 passed by Sessions Judge, Ashoknagar in S.T. No.63/2014, whereby the charges under section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Pirevention of Atrocities) Act, 1989 and under sections 294,341,323,323/34,325,325/34 of IPC have been framed against the petitioners.
(2.)Brief facts of the case are that the complainant has lodged the report alleging that she has gone to the shop of Ajit Kushwaha Ajit Kushwaha caught hold her hand and asked her to come for a night. Brother of the complainant seen it, then, he asked Ajit Kushwaha to make understand. Thereafter Ajit Kushwaha, Kabulchand, Ram Singh, Ajay stopped the complainant and her brother/Bittu and they gave beating by means of Lathi causing injuries to the complainant and her brother. On this Crime No.100/2014 for the offence punishable under sections 294, 341, 323, 323/34, 325, 325/34 of IPC and under section 3( 1) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been registered against the petitioners.
(3.)After due investigation charge -sheet has been filed. The learned Sessions Judge has framed charges under section 3(1 )(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act along with sections 294,341, 323,323/34,325,325/34,506 -11 of IPC against the petitioners. Being aggrieved by the same, the petitioners have preferred this revision petition.