ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Sandeep Kumar, 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.

(2.) The matter pertains to an incident which occurred in the year 1993 and the present appeal has been pending since the year 1994.

(3.) Learned counsel for the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 6/12/1994 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Jaisalmer in Sessions Case No.44/1993 whereby the appellants was convicted for the offences under Ss. 451, 342 IPC & 3(i)(x) SC/ST (Prevention of Atrocities) Act and were sentenced to undergo six months' S.I. and a fine of Rs.500.00 in default of payment of fine they were further ordered to undergo two months' S.I. (all the sentences were ordered to run concurrently)