- (1.) These two appeals arise out of common first information report, being F.I.R. No.140/1998 (Exhibit P-2), lodged with Police Station Shahpura, District Jaipur, leading to conviction of accused-appellants under two separate judgments passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Jaipur.
(2.) By judgment dated 28.08.2006 in Sessions Case No.66/1998, impugned in Criminal Appeal No.962/2006, nine accused-appellants - Gyarsilal, Chhoturam, Gadaram, Sumer Singh, Ramsingh, Girdharilal, Suganchand @ Sugga, Chander @ Ramchandra and Bhagwana, were convicted for offence under Sections 147 in alternative Section 148, 447, 341, 302 in alternative 302/149, 323 in alternative 323/149 of the IPC and sentenced them as follows: JUDGEMENT_272_LAWS(RAJ)9_2013_1.html
(3.) However, they were acquitted of the charge for offence under Sections 325 in alternative 325/149, 307 in alternative 307/149 IPC and Sections 3(1)(5), and 3(2)(5) of the Scheduled Castes & Schedule Tribes (Prevention of Atrocities) Act.;