Kanwaljit Singh Ahluwalia, J. - (1.) Udal has instituted the present appeal, bearing D.B. Criminal Appeal No. 1422/2016 to assail the impugned judgment dated 4.10.2016 rendered by the court of Special Judge SC/ST (Prevention of Atrocities) Cases, Dholpur. The said court vide impugned judgment dated 4.10.2016 held the appellant Udal guilty of offences under Sections 148 and 302/149 IPC. However, the trial court recorded the acquittal of the appellant Udal for the offence under Section and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act (hereinafter to be referred as 'SC/ST Act').
(2.) Having convicted the appellant for the above said offences, the trial court vide a separate order of even date, sentenced the appellant as under:- U/s.148 IPC-to undergo three years S.I. and to pay a fine of Rs.5,000/-, in default of payment of fine, to further undergo additional three months S.I. U/s.302/149 IPC-to undergo life imprisonment and to pay a fine of Rs.30,000/-, in default of payment of fine to further undergo additional six months S.I. All the sentences were ordered to run concurrently.
(3.) Siyaram (P.W.3) on 30.07.2006 at 7:05 AM at Community Health Center Bari, had presented a written report (Exhibit-P/6) before Prem Bahadur Singh (P.W.14), who was then posted as SHO, Police Station Sarmathura.;