HUKMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 5/8/2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pali in Sessions Case No.32/2014 (C.I.S. No.815/2014): <IMG>JUDGEMENT_315_LAWS(RAJ)4_2022_1.jpg</IMG>

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these appeals under Sec. 374(2) Cr.P.C.

(3.) Since both these appeals arise out of a common Judgment, they have been heard and are being decided together.