STATE OF RAJASTHAN Vs. BABLU @ OM PRAKASH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are preferred by:

(3.) 13 persons, i.e. aforementioned 11 acquitted accused and 2 convicted accused [Rajendra alias Tanti (A2) and Janak Singh (A3)] were tried in Sessions Case No.80 of 2013 on the file of the Trial Court (Special Judge, SC and ST (Prevention of Atrocities Cases) Act, Kota, Rajasthan) in respect of offences punishable under Sections 147, 148, 149, 450 or 450/149, 452 or 452/149, 302 or 302 read with Sections 149, 307 or 307 read with 149 of the IPC (The Indian Penal Code, 1860) .