- (1.) The instant appeal has been preferred by the appellant Mukhtiyar being aggrieved of the judgment dated 23.11.1994 passed by learned Special Judge SC/ST (Prevention of Atrocities) Act, Jodhpur in Sessions Case No.90/94 by which, appellant herein was convicted and sentenced as below:- JUDGEMENT_305_LAWS(RAJ)1_2020_1.html;