(1.) These four criminal appeals, on behalf of accused appellants, and one criminal leave to appeal, on behalf of the State, are directed against the common judgment and order dated 22nd April, 2000, passed by the Judge, Special Court (Communal Riots/Mansingh Death case), Jaipur, in Sessions Case No. 8/98. therefore, they are being disposed of by this common order.
(2.) The trial Court, vide its impugned order, has convicted and sentenced the accused-appellants as under :- <FRM>JUDGEMENT_2376_CRLJ_2009Html1.htm</FRM> All the sentences were ordered to run concurrently <FRM>2376(2)_CRLJ_2009.htm</FRM> All the sentences were ordered to run concurrently <FRM>2376(3)_CRLJ_2009.htm</FRM> All the sentences were ordered to run concurrently
(3.) Being aggrieved with the order of conviction and sentence, the four accused- appellants have separately preferred their respective appeals; and the State of Rajasthan has filed criminal leave to appeal against three accused-appellants, namely, Chandra Prakash, Raies Beg and Abdul Hameed, after a delay of 2823 days i.e. about 7 years 9 months, along with an application under Section 5 of the Limitation Act for condonation of delay in filing the leave to appeal, to enhance their sentence of imprisonment under Section 3 of the Explosive Substances Act, 1908, from 10 years R.I. to the imprisonment for life.
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