GANPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these petitions are being disposed of by a common order.

(2.) Accused-petitioner has filed D.B. Special Leave to Appeal No. 122/96 as also D.B. Criminal Revision Petition No. 449/96 assailing the impugned judgment dated 2.7.96 passed by the learned Special Judge (Communal Riots) and' Additional Sessions Judge, Tonk, whereby he acquitted Ganpath Singh as also co-accused Dashrath Singh, Puran Singh, Laxman Singh & Smt. Shrangar Kanwar for the offences Under sections 147, 330, 302 read with 149 Indian Penal Code.

(3.) We have heard Shri G.C. Chatterjee the learned counsel for the petitioner and Shri R.S. Agarwal, the learned Public Prosecutor about the maintainability of the aforesaid Special Leave to Appeal and Criminal Revision Petition as also on the merits of the case and carefully perused the record of the trial court in extenso.