BABLU @ YOGENDRA SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2008-8-52
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on August 06,2008

Bablu @ Yogendra Singh Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Mahesh Chandra Sharma, J. - (1.) SINCE these two appeals are arising out of a common judgment and order dated 2 6.7.95 passed by the Special Judge, SC and ST (Prevention of Atrocities) Cases, Sawai Madhopur, they are being disposed of by a common judgment.
(2.) BABLU @ Karan Singh along with three accused appellants have preferred this appeal against the judgment and order dated 26.7.95 passed by the Special Judge, Scheduled Caste and Scheduled Tribes (Prevention of atrocities) Cases Sawai Madhopur in Case No. (97/93) 112/94, whereby he convicted the accused appellant and sentenced him as under: For the offence under Section 148 IPC 2 Years rigorous imprisonment, Under Section 326 IPC 5 Years R.I. With fine of Rs. 1000/ -, in default of payment of fine 1 year R.I, Under Section 324/149 IPC 2 Years R.I and for the offence under Section 323/149 IPC 1 Year RI. 'All the sentences were ordered to run concurrently.
(3.) IN Appeal No. 378/1995 In Sessions Case No. 97/1993 (112/94), the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Sawai Madhopur has convicted the accused appellant and sentenced him as under: For the offence under Section 326/149 IPC for 5 Years R.I with fine of Rs. 1000/ - in default of payment of fine, one Year R.I, for the offence under Section 324 and 324/149 IPC 2 Years R.I and for the offence under Section 323/149 IPC 1 Year R.I. All the sentences ordered to run concurrently. The brief facts of the case are that one Shri Mishri Lal who has happened to be a member of Schedule Caste and the resident of Ward No. 21, Gangapur City submitted a written report on 6.11.1991 at 7.30 P.M. in Police Station Gangapur City that when they were offering prayers at about 7.00 P.M, neighboring boys i.e. the present accused appellants armed with Swords, Gandacies, knife and spears arrived and caused injury to the brother of the complainant Rameshwar on his right hand. The complainant himself along with Shrichand, Lala Ram. and Briju were also sustained injuries. The neighboring persons intervened and saved them.;


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