MAHENDRA SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel representing the appellant and the learned Public Prosecutor. Perused the impugned Judgment.

(2.) The instant appeal has been preferred by the appellant complainant Mahendra Singh against the Judgment dtd. 5/8/2019 passed by the learned Special Judge, SC/ST Act Cases, Pali in Sessions Case No.32/2014 whereby, the respondents Nos.2 to 9 were convicted for the offences punishable under Ss. 147, 148/120B, 449/120B and 302/149 read with Sec. 120B IPC and were sentenced to various counts of imprisonment extending upto life for the offence punishable under Sec. 302 IPC. The precise prayer of the appellant in this appeal is reproduced herein below for the sake of ready reference:

(3.) The prayer, which has been made by the victim appellant in this appeal, is to direct that the respondents accused be awarded capital punishment for the offence punishable under Sec. 302 IPC. Victims have been given a right to prefer an appeal under Sec. 372 Cr.P.C. which reads as below: