Raghvendra Kumar, J. - (1.) HEARD learned counsel for the appellants and learned A.G.A. for the State of U.P. and perused the record.
(2.) UNDER assail in this appeal is the judgement and order dated 28.3.2006 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act, Pilibhit in S.T. No. 12 of 2004, under section 376 (2)(g), 342,506 I.P.C. and section 3(2) V of SC/ST (Prevention of Atrocities) Act whereby the accused appellants, Babu Shah and Karamat have been convicted for the offence under section 341 I.P.C. and sentence to one month rigorous imprisonment and further convicted under section 506 I.P.C. and sentenced to R.I. for one year and further convicted for the offence under section 3(2) V of SC/ST (Prevention of Atrocities)Act and sentenced them to imprisonment for life and fine of Rs. 1000/ - with default stipulation of additional R.I for two months. The accused appellants, Maqbool and Sajjad alias Guddu Mistri have been acquitted for the offence under section 342, 506, 376 (2)(g) I.P.C. and section 3(2) V of SC/ST (Prevention of Atrocities) Act.
(3.) NO appeal has been preferred on behalf of the State against the order of acquittal recorded in favour of the accused persons, Maqbool and Sajjad alias Guddu Mistri.;