GUMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the aforesaid criminal appeals have arisen out of the common judgment dtd. 15/4/1996, passed by learned Special Judge, SC/ST (Prevention of Atrocities Cases), Jodhpur, in Session Case No. 84/1995 by which the learned Trial Court acquitted the accused namely Chain Singh, Sultan Khan and Babu Khan from offence under Ss. 147, 447, 148, 341, 302/149 IPC and Ss. 3(1)(5), 3(2)(5) of SC/ST Act and; convicted and sentenced the rest of the accused persons as under:--

(2.) Criminal Appeals No. 262/1996 and No. 266/1996 have been preferred by the accused against their conviction for the aforesaid offences.

(3.) Whereas, Criminal Appeal No. 486/1996 has been preferred by the State against the acquittal of the accused persons for the aforesaid offences.