DOONGAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Learned counsel appearing on behalf of the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 24/11/1994, passed by the learned Special Judge, SC/ST (Prevention of Atrocities Cases), Jodhpur in Sessions Case No. 86/94 whereby the appellants No. 1 and 2 though acquitted for the offence under Sec. 3(1)(x) of SC/ST (Prevention of Atrocities) Act, but the appellants were convicted for the offences under Ss. 148, 447 of IPC and Sec. 3(1) (4) of SC/ST (Prevention of Atrocities) Act IPC and the sentence awarded to the appellants to run concurrently as under:

(3.) Learned counsel for the appellants submits that out of twelve accused-appellants, four accused-appellants namely appellant No. 1-Doongar Singh, appellant No. 2-Devi Singh, appellant No. 3-Kishore Singh and appellant No. 7-Jabar Singh have expired and the appeal qua them has already been abated vide order dtd. 28/6/2017 and 25/4/2018 respectively. The only accused-appellant No. 4-Hamir Singh, appellant No. 5-Jai Singh, appellant No. 6- Chain Singh, appellant No. 8-Khushal Singh, appellant No. 9- Jalam Singh, appellant No. 10-Khinv Singh, appellant No. 11-Raju Singh and appellant No. 12-Shyam Singh are surviving.