RAM KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These matters arises out of a common judgment and are being decided by this common order.

(2.) These matters pertain to an incident that occurred in the year 2004, and the present criminal appeal and revision petition are pending since the year 2005.

(3.) The instant appeal filed by the appellant- Kamal Tanwar, under Sec. 374 of the Code of Criminal Procedure, 1973, has been preferred against the judgment dtd. 9/11/2005 (in short, "impugned judgment") passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaipur (hereinafter "Trial Court") in Sessions Case No. 51/2005, whereby the learned Trial Court convicted and sentenced the accused-appellant under Sec. 363 Indian Penal Code, 1860 (in short, "IPC") for three years' simple imprisonment along with a fine of Rs.5,000.00, and in default of payment of fine, to further undergo six months' simple imprisonment.