NAWAL KISHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused-appellants against the judgment of conviction and sentence dtd. 26/11/1993 passed by the Court of learned Special Judge, Prevention of Scheduled Castes/ Scheduled Tribes, Prevention of Atrocities, Jaipur (for short 'the trial Court') in Sessions Case No.88/1990, whereby, they have been convicted and sentenced as under:-

(2.) On filing of appeal, the sentence awarded to the accused- appellants was suspended vide order dtd. 13/12/1993 and they were released on bail.

(3.) Mr. V.R. Bajwa, Senior Counsel assisted by Mr. Amar Kumar and Ms. Savita Nathawat, appearing for the accused appellants instead of arguing the appeal on its merits with regard to challenge to the conviction and sentence, confines his arguments for grant of benefit of probation to the appellants under the provisions of Probation of Offenders Act, 1958 (hereinafter referred to as 'the Act of 1958'). Counsel further submits that except the present case, no case has been registered against the accused-appellants. Counsel further submits that the accused- appellants are living peacefully in the society without there being any criminal antecedents to their discredit.