Mahesh Chandra Sharma, J. - (1.) This Cr. Appeal has been filed by the complainant-appellant against the judgment dated 15.7.2013 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Jhunjhunu in Sessions Case No. 3/2012 (183/2006), whereby the accused respondents have been acquitted from the offence under Sections 447 IPC and Section 3(1)(V) & 3(1)(X) of SC/ST Act.
(2.) Brief facts of the case are as under:- "On 29.6.2006, the appellant Bhagirath Mal lodged a written report at Police Station, Singhana. On the basis of written report, FIR No. 154/2006 was lodged for the offence under Sections 143, 447, 336, 504 of IPC and Section 3(1)(x) of SC/ST Act against the accused persons. On completion of investigation, challan was filed against the accused persons before the court below for the offence under Section 447 IPC and Section 3 (1) (v) & 3(1)(x) of SC/ST Act. Thereafter the case was committed to the Special Judge, SC/ST (POA) Case, Jhunjhunu. The trial court framed charges under Section 447 IPC and Section 3(1) (v) & 3(1) (x) of SC/ST (POA) Act against the accused respondents, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. Thereafter the statement of the accused respondents were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the impugned judgment dated 15.7.2013 acquitting the accused respondents for the aforesaid offence."
(3.) Against the said judgment of the trial court dated 15.7.2013, this Cr. Appeal was preferred.;