Prakash Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) This appeal is directed against the judgment of conviction and Order of sentence dt. 03.11.2004 passed by the Court of learned Special Judge, SC/ ST Cases, Churu in Sessions Case No. 66/2001 by which the learned trial Court convicted and sentenced the accused appellant Kalyan Singh as under:- JUDGEMENT_213_LAWS(RAJ)11_2010.html
(3.) The trial Court directed to pay Rs. 20,000/- to the victim.;