STATE OF RAJASTHAN Vs. SADHU SINGH

JUDGEMENT

(1.) These two appeals have been filed against the judgment dtd. 7/8/1992 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sriganganagar (hereinafter to be referred as 'the trial court') in Sessions Case No.40/1991, whereby the trial court has acquitted appellant/respondents Mal Singh, Sadhu Singh, Bhola Ram and Mani Ram from the offences punishable under Sec. 302/34 IPC and for the offences punishable under Sec. 3(2)(V) of the SC/ST (Prevention of Atrocities) Act, 1989 (for short 'the SC/ST Act'), however, convicted the appellants/respondents Sadhu Singh, Bhola Ram and Mani Ram for the offences punishable under Sec. 304 Part 2 IPC and sentenced them for 5 years' rigorous imprisonment with a fine of Rs.100.00 and in default of payment of fine to further undergo one months' simple imprisonment.

(2.) The appeal No.421/1992 has been filed on behalf of the State of Rajasthan, whereas the appeal No.307/1992 has been preferred on behalf of appellants/respondents Sadhu Singh, Bhola Ram and Mani Ram.

(3.) It is noticed that during the pendency of the present appeals, appellant/respondent Bhola Ram died and appeals qua him were abated vide order dtd. 17/1/2000 by this Court, whereas both the appeals against the appellant/respondent Sadhu Singh have been abated on 12/12/2022 while noticing that he has expired on 5/8/2009.