LALLI ALIAS JAGDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Seven accused were charge-sheeted for offence under Ss. 395, 397, 398, 400, 120-B of the Indian Penal Code and Ss. 3(4), 4 and 5 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (for short "the TADA Act") as also under the provisions of the Arms Act. One of the accused, namely, Galana @ Galvendra Singh died during the pendency of the case before the Designated Court. The case was withdrawn against Accused 1 Baldev Singh and Accused 2 Dilbagh Singh. The remaining four accused were convicted by the impugned Judgement of the Designated Court, Ajmer, dated 30.9.2002. Accused 3 Sakattar Singh, Accused 4 Jagga @ Jagdish Singh and Accused 5 Lalli @ Jagdeep Singh were held guilty of offence punishable u/s. 392 read with Sec. 397 of the Indian Penal Code and Sec. 3(2)(ii) of the TADA Act. Accused 6 Tara Singh was held guilty of offence punishable under Ss. 3(4) and 5 of the TADA Act and under the provisions of the Arms Act. All these accused were, however, acquitted of the offence u/s. 4 of the TADA Act. Separate sentences were awarded in respect of the offences for which they were found guilty. The sentences have been directed to run concurrently.

(2.) Accused Lalli @ Jagdeep Singh is the appellant in Crl. A. No. 1251 of 2002 and the remaining three are the appellants in Crl. A. No. 1313 of 2002 filed u/s. 19 of the TADA Act.

(3.) The FIR was recorded on the complaint of PW 2 Harvail Singh.