- (1.) By this common order, D.B. Criminal Appeal bearing No. 509/2012 filed by accused - Hakamddin @ Mamddin through Superintendent, Central Jail, Bharatpur, as well as, D.B. Criminal Appeal bearing No. 351/2012 instituted by accused - Kada @ Hameed shall be decided together.
(2.) Hakamddin @ Mamddin s/o. Rehmat, r/o. Vurja Khohri, Police Station, Sikri and Kada @ Hamid s/o. Tundal, r/o. Chirkhana-Ka-Bas, Police Station, Sadar, Alwar after trial were convicted by the Court of Special Judge, Scheduled Castes and the Scheduled Tribes [Prevention of Atrocities] Bharatpur vide its impugned judgment dated 21.04.2012 for offences under Sections 302 and 392 of Indian Penal Code.
(3.) Having convicted the appellants for the above said offences, vide a separate order of even date, both the appellants for commission of offence under Section 302 I.P.C. were sentenced to life imprisonment and to pay a fine of ? 5000/-, in default thereof to further undergo one-year's rigorous imprisonment; and for commission of offence under Section 392 I.P.C. were also sentenced to undergo three years rigorous imprisonment and to pay a fine of ? 2000/-, in default thereof to further undergo four months rigorous imprisonment.;