DINESH KUMAR AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Although matter is listed for orders on second application for suspension of sentence of appellant Dinesh Kumar and third application for suspension of sentence of appellant Ganesh Ram, but during the course of arguments, learned counsel for both the parties prayed that final arguments may be heard and appeal be disposed off.

(2.) At the request of parties, arguments were heard and appeal is being disposed off finally.

(3.) Appellants Dinesh Kumar and Ganesh Ram have preferred this criminal appeal under Sec. 374 of the Code of Criminal Procedure against the impugned judgment and order dated 02.08.2005 passed by the Special Judge, SC/ST(Prevention of Atrocities) Cases, Jhalawar in Sessions Case No.114/97, whereby appellants have been convicted and sentenced as under:- <FRM>JUDGEMENT_161_LAWS(RAJ)7_2011.htm</FRM>