RADHA KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application (1/2023) for early listing of the case is allowed for reasons stated therein.

(2.) The matter is being heard and decided today itself.

(3.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 4/4/1997 passed by learned Special Judge, Special Court, SC/ST (Prevention of Atrocities) Act Cases, Merta in Sessions Case No. 5/95 by which the learned Judge convicted and sentenced the appellant as under: Offence under Sec. 3(1)(x) of Six months' R.I. and a fine of Rs.500.00, in default of payment to further undergo SC/ST Act 15 days' R.I. Offence under Sec. 325 IPC Six months' R.I. and a fine of Rs.500.00, in default of payment to further undergo 15 days' R.I. Offence under Sec. 323 IPC Three months' R.I. and a fine of Rs.100.00, in default of payment to further undergo 7 days' R.I. Offence under Sec. 341 IPC One month's R.I. and a fine of Rs.50.00, in default of payment to further undergo 1 day's R.I.