RAJENDRA SINGH @ BABLI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE impregnability of the judgment and order of conviction dated 21.12.2004 rendered by Additional Sessions Judge, Rudrapur is in question. Learned Trial Judge culminated the Special Sessions Trial No. 239/2000, State v. Rajendra Singh and 1 Other, finding the accused persons guilty for the offences of Section 452, 324, 323/506 IPC and 3(1)(x) of the SC/ST Act. They have appropriately been sentenced.

(2.) APPELLANT Rajendra Singh is husband of another appellant Smt. Geeta. Learned Counsel for the appellants has apprised the Court that Smt. Geeta now has died.

(3.) APPELLANTS resided in the close vicinity of the victim Smt. Somwati. In the intervening night of 4/5.6.1999 at 11 PM, Rajendra Singh @ Babli having a big sickle in his hand and Smt. Geeta having lathi in her hand entered in the house of Smt. Somwati forcibly and began to abuse her using the caste indicative words. She was beaten by the accused appellants with the weapons in their respective hands. They also used kicks and fists making her injured. At the time of leaving her house, they threatened her to kill in future. This incident was witnessed by Bhukan Singh (PW2) and Roshan Lal (PW5).