SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 11/7/2013 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sri Ganganagar in Sessions Case No.95/2012:-

(2.) They have preferred the instant appeal under Sec. 374 (2) Cr.P.C. for assailing the impugned judgment of conviction and order of sentences passed against them by the trial court.

(3.) Briefly stated facts relevant and essential for disposal of the instant appeal are noted hereinbelow:-