MANNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the accused appellants against the judgment dated 30-3-96 and order dated 5-4-96 passed by the learned Special Judge, SC and ST (Prevention of Atrocities) Act Cases, Pratapgarh in Sessions Case No. 123/92 (22/86) by which he acquitted both the accused appellants Magania and Manna from the offence under S. 3(1) of the SC and ST (Prevention of Atrocities) Act, 1989, but convicted both the accused appellants for offences under Ss. 366 and 376 as follows :

(2.) It may be stated here that initially accused Magania was not being represented by anybody, but thereafter, Mr. B. N. Kalla has filed power on his behalf and has argued the appeal. So far as accused Manna is concerned, this Court vide order dated 19-1-2001 appointed Shri P. C. Solanki and amicus curiae who has argued the case on his behalf.

(3.) It may further be submitted that the accused Manna is in jail while accused Magania is on bail.