Bhagwati Prasad, J. - (1.) The present appeal arises out the decision of the Court of Special Judge, SC/ST (Prevention of Atrocities), Balotra in Sessions Case No. 64/2001 dated 8.4.2003 whereby the accused appellant Devi Singh was convicted as under : JUDGEMENT_154_LAWS(RAJ)7_2007_1.html
(2.) Both the sentences of the two accused were ordered to run concurrently.
(3.) The accused Dhakar Ram was acquitted of the charges levelled against him.;