SARNAM AND ANOTHER Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the appellants against the judgment/order dated 12.08.1992 passed by District & Sessions Judge, Dholpur and Special Judge (SC/ST) Dholpur, in Sessions Case No.7/90, whereby the learned court below convicted the accused appellants under section 324 & 324/34 Penal Code and sentenced them to undergo one year's simple imprisonment together with a fine of Rs.200.00; in default of payment of fine, sentenced them to undergo two months S.I. The appellants have been acquitted from the offence under sections 326, 323/34 Penal Code and section 3(ii)(v) of the SC & ST (Prevention Atrocities) Act, 1989.

(2.) Brief facts of the case are that a First Information Report No.315/1990 was registered at the Police Station Kotwali, District Dholpur on 02.07.1990, whereupon investigation was commenced and after completion of investigation, the police filed the challan before the Magistrate concerned against the appellants for the offence under sections 326, 323/34 Penal Code and section 3(ii)(v) of the SC & ST (Prevention Atrocities) Act, 1989. The case was committed to the Court of Sessions for trial. Thereafter the charges were framed against the accused person, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. The statement of accused persons were recorded under Sec. 313 CrPC. After hearing the arguments of both the sides, the learned trial court vide judgment dated 12.08.1992 convicted and sentenced the accused appellants as indicated here-in-above.

(3.) Against the said judgment, this appeal has been filed by the accused appellants.