BANWARILAL AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal under Section 374 (2) Cr.P.C. arises out of the impugned judgment and order dated 26/07/2008 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Jaipur, in Sessions case No.79/2007.

(2.) The learned trial court has convicted the appellants-accused Banwarilal and Seduram for the offence under Section 376(2)(g) IPC and sentenced them for ten years R.I. with a fine of L 5,000/- and in default of which to further undergo two months R.I.; for the offence under Section 366A IPC for ten years R.I. with a fine of L 1,000/- and in default of 10 payment to further undergo one month R.I.; for the offence under Section 363 IPC for seven years R.I. with a fine of L 1,000/- and in default of payment to further undergo one month R.I.; for the offence under Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989 for life imprisonment with a fine of L 5,000/- each and in default of payment of further undergo 15 two months.

(3.) However, the accused Arjunlal has been acquitted for the offences under Section 363, 366A, 376(2)(g) IPC and Section 3(2)(v) SC/ST Act by the trial court.