2020 (2) ABR (Cri) 339 ::AIROnline 2020 Bom 430 ::(2020) 3 Mh LJ (Cri) 550 ::2020 (3) Mh LJ (Cri) 550

Bombay High Court

Hon'ble Judge(s): Swapna Joshi , J

Protection of Civil Rights Act (22 of 1955) , S.7(1)(d)— Penal Code (45 of 1860) , S.506— Insult on ground of untouchbility - Proof - Political rivalry between complainant and accused - Failure to examine independent witness - Failure to prove that incident took place in public view - Testimony of complainant as to utterance of insulting words by accused not corroborated by cogent, consistent and independent evidence - Mere utterance of word "Mangtya" by accused to complainant not sufficient to attract provision of 7(1)(d) - Accused entitle to acquittal . (Para 22 27)