H.R. Panwar, J. - (1.) Issue notice for final disposal.
(2.) Mr. J.P.S. Choudhary, learned Public Prosecutor is directed to accept the notice on behalf of the State. He accepts the same. With the consent of the learned counsel for the parties, the matter is finally heard.
(3.) Learned counsel for the petitioner has confined his arguments only to the extent framing charges under Section 307 IPC and Section 3(2)(v) of SC & ST (Prevention of Atrocities Act, 1989 (for short 'the Act' hereinafter).;