A.S. Godara, J. - (1.) Admitted. The learned P.P. for the respondent-State accepts notice.
(2.) With the consent of the parties, the appeal has been heard on merit.
(3.) This appeal arises out of order dated 10.12.1996 passed by the learned Special Judge SC/ST (Prevention of Attrocities) Court Pratapgarh, which has been passed in Cr. Misc. Case No. 90/94.;