SOM NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs :-

(2.) The matter pertains to an incident which occurred in the year 1992 and the present appeal has been pending since the year 1996.

(3.) The accused-appellant laid a challenge to the judgment of conviction and order of sentence dtd. 30/1/1996 passed by the learned Special Judge for SC/ST (Prevention of Atrocities) Cases, Udaipur, in Sessions Case No. 28/93, whereby the present accused-appellant has been convicted and sentenced as below:- <IMG>JUDGEMENT_83_LAWS(RAJ)9_2024_1.jpg</IMG> However, vide the impugned judgment, accused-Ashok Kumar, against whom offence under Ss. 120-B and 498-A IPC was not found to be made out, was acquitted of the said charges, while extending him the benefit of doubt.