MANOJ KUMAR GARG,J. - (1.) The appellant-complainant has filed this present Criminal Appeal against the judgment dated 6.10.2016 passed by learned Special Judge, (SC/ST Act Cases), Sirohi in Sessions Case No. 1/2015 whereby the accused respondents have been acquitted from the offences under Sections 323/34, 341 of I.P.C. and Section 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) j Act.
(2.) Brief facts of the case are that the appellant along with his father-in-law Khera Ram submitted a written report before the police alleging inter alia that the appellant had taken the field and well of one Mahendra Kumar on contract. On 4.7.2014 when the appellant along with her family members were on the field, then at about 1.00 P.M., accused Omkarmal, Jagdish Purohit, Ummed Singh and Abhay Singh in connivance with each other entered into the field and started quarrelling. On raising objection, accused Omkarmal, Ummed Singh and Abhay Singh pushed the appellant and Omkarmal tried to remove her clothes. It is stated that when the complainant raised hue and cry, her father-in-law and husband came and intervened but the accused used abusive language against her father-in -law and husband and also assaulted one Indra W/o Pratap Ram.
(3.) On the aforesaid complaint, case was registered at Police Station Barloot, Sirohi. After due investigation, the police filed challan for offence under Sections 341, 323/34 I.P.C. and Section 3(1)(r)(s) of SC/ST (Prevention of Atrocities) Act against the accused respondents before the Trial Court.;