(1.) To facilitate analysis and for ease of reference, this judgment is structured in the following way:
(2.) This is a case which brings out the dark side of human behaviour. It focuses our attention to the ugly facets of our society; the caste system, bigotry, inhuman treatment of persons belonging to the marginalised Sec. , et al. En-route, this Court is confronted with the now familiar scourge of witnesses conveniently turning hostile in a deliberate bid to derail and deflect the course of justice. Cases such as this are textbook examples of how the criminal justice system can be easily manipulated and won over by witnesses who suborn at the drop of a hat. This has virtually become the norm in high profile cases with the added pressure of the press and social media, the technical challenges posed in proving a large body of electronic evidence. These factors undoubtedly cast an additional burden on the judges who are tasked with the duty of deciding this case. Despite such pressures, the judges must rise to meet these challenges and ultimately render justice within the parameters of the law.
(3.) There are seven appeals before us. Four of these have been filed by the accused persons viz.,
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