SHAMMI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.M. Abbas, learned counsel for the revisionist, learned AGA and perused the record.

(2.) This criminal revision has been filed against order dated 5.2.2010 passed by Fast Track Court No.1 District Saharanpur in Sessions Trial No.707 of 2006 under Sections 323, 324, 504, 506 IPC and Section 3(1)10 SC ST Act.

(3.) Learned counsel for the revisionist has submitted that as per provisions of Rule 7 of the Scheduled Castes & the Scheduled Tribes (Prevention of Atrocities) Rules, 1995, the offence committed under this Rules shall be investigated by a police officer not below the rank of Deputy Superintendent of Police. It has further been submitted that in the present matter the investigation has been done by a Senior Sub Inspector who had no jurisdiction to do the investigation therefore, the impugned order is against the law.