ATMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1992 and the present appeal has been pending since the year 1998.

(2.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 27/2/1998, passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh in Sessions Case No.112/1994 whereby the appellant was convicted for the offences under Ss. 325, 323 IPC & 3(1)(x) of SC/ST (Prevention of Atrocities) Act and sentenced as under:- (all the sentences were ordered to run concurrently) <IMG>JUDGEMENT_448_LAWS(RAJ)5_2022_1.jpg</IMG>

(3.) Learned Public Prosecutor opposes the same.