BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Mr. Tanay Singh, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the accused-appellants under the free legal aid scheme of RSLSA. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) Mr. Tanay Singh, learned counsel appearing on behalf of the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 3/8/1994, passed by the learned Special Judge, Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) court, Pratapgarh in Special Sessions Case No. 22/1993 whereby the appellants were convicted for the offences under Ss. 3(1)(x) SC/ST (Prevention of Atrocities) Act, 1989 and Sec. 448 and 323 IPC and were sentenced as under:-(sentences to run concurrently)