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Supreme Court Of India

Hon'ble Judge(s): Arun Kumar, G. P. Mathur , JJ

( A ) Criminal P. C. (2 of 1974) S. 482 — Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (33 of 1989), S. 3 (2) (v)— Quashing of charges — Validity — Offence of murder — Firing by accused was aimed at other persons but accidently deceased was hit — Quashing of charges by High Court only on ground that accused neither intended to kill deceased nor she was aimed out because she was Scheduled Caste — Improper — Held, High Court completely ignored provisions of S. 301 — In terms of S. 301 absence of intention to cause death of deceased makes no differences, since accused had intention to cause death of other persons and in that attempt deceased was hit — Trial Court directed to proceed against accused after framing appropriate charges. Cr. R. No. 2769 of 2004, D/- 9-7-2004 (All), Reversed. (Paras69)