Khem Chand Sharma, J. - (1.) This revision petition under Sec. 397 read with Sec.401 Cr. P.C. arises out of the order dated 18.4.2001, passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Jaipur by which the learned Judge has discharged the accused respondents of the offences under Sec. 3( 1 )(x) of the SC/ST (Prevention of Atrocities) Act (hereinafter to be referred to as the Act) and has sent the case to the learned Chief Judicial Magistrate for framing charges against the respondents for offence under Ss. 323 and 342 IPC.
(2.) The petitioners are aggrieved by the order of the learned Special Judge so far it relates to the discharge of accused respondents from the offence under Sec. 3(1)(x) of the Act.
(3.) To constitute the offence under Sec. 3( 1 )(x) of the Act it must be proved that a person not being a member of SC/ST has intentionally insulted of intimidated with intent to humiliate a member of a Scheduled Caste or a Schedule Tribe in any place within public view.;