KANWALJIT SINGH AHLUWALIA,J. - (1.) The present appeal has been filed by the complainant Siyaram Meena to assail the impugned judgment dated 13.9.2012 rendered by the court of Special Judge, SC/ST (Prevention of Atrocities) Cases, Dholpur, whereby the said court recorded the acquittal the accused-respondent Hariya @ Hari Singh son of Moharu for the offences under Sections 148, 302/149 IPC and Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989.
(2.) Siyaram Meena (P.W.1) in the written report filed had specifically named Ramveer, Kamal Singh and Samunder Singh as accused. In the written report, he has also stated that above said three persons were accompanied by three to four persons.
(3.) We may notice here that Siyaram Meena (P.W.1) on 30.07.2006 at 7:05 AM at Community Health Center Bari, had presented a written report before Prem Bahadur Singh (not examined), who was then posted as SHO, Police Station Sarmathura.;