Kanwaljit Singh Ahluwalia, J. - (1.) THE appellant, Shriram @ Sariya S/o. Shri Banshidhar, along with Raghuveer S/o. Chunni Lal and Gulab Meena @ Gulla S/o. Prahlad Meena were named as accused in a case arising out of FIR No. 37/05 registered at Police Station Patan, District Sikar, for the offences under Section 302 IPC and Section 3(2)(5) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) GULAB Meena @ Gulla could not be arrested and was declared as proclaimed offender. We are informed that till date, Gulab Meena @ Gulla has not been arrested. The trial court vide impugned judgment dated 17.10.2006, acquitted the co -accused Raghuveer by extending the benefit of doubt. However, the trial court held the present appellant, Shriram @ Sariya guilty of offences under Section 302 IPC and Section 3(2)(5) of SC/ST Act.
(3.) HAVING convicted the appellant for the aforesaid offences, vide a separate order of even date, the trial court sentenced the appellant as under: "U/s. 302 IPC - to undergo life imprisonment and to pay a fine of Rs. 10,000/ -, in default of payment of fine, to further undergo six month S.I. U/s. 3(2)(5) SC/ST Act - to undergo life imprisonment and to pay a fine of Rs. 2,000/ -, in default of payment of fine, to further undergo three month S.I.";