BHAJAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 3/4/2018 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Churu in Special Sessions Case No.43/2013:- <FRM>JUDGEMENT_94_LAWS(RAJ)1_2023_1.html</FRM>

(2.) He has preferred the instant appeal under Sec. 374 (2) Cr.P.C. for assailing his conviction and the sentences awarded to him by the trial court by the impugned judgment.

(3.) Briefly stated the facts relevant and essential for disposal of the instant appeal are noted hereinbelow:-