- (1.) Saddam @ Lala S/o Ummed Khan, Prakash @ Yuvraj S/o Bhanwar Singh and Ramavatar @ Ramu S/o Damodar Soni were tried by the Court of Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Cases), Ajmer. The said Court vide impugned judgment dated 24.09.2016 convicted Saddam @ Lala and Prakash @ Yuvraj Singh for offences under Sections 364, 302, 201 IPC and Section 3(2)(v)(vi) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act. Having convicted appellants Saddam @ Lala and Prakash @ Yuvraj Singh for above-said offences, the trial Judge vide separate order of even date sentenced them as under:- S. Name of Offence under Sentenced to No accused Section 1. (i) Saddam @ 364 IPC Imprisonment for life with a Lala fine of Rs.10,000/- each, in default of payment of fine to (ii)Prakash @ further undergo additional Yuvraj Singh five months simple imprisonment 302 IPC Imprisonment for life with a fine of Rs.10,000/- each, in default of payment of fine to further undergo additional six months simple imprisonment 201 IPC Three years rigorous imprisonment with a fine of Rs.3,000/- each, in default of payment of fine to further undergo additional three months simple imprisonment 3(2)(v) of SC/ ST Act imprisonment for life with a fine of Rs.10,000/- each, in default of payment of fine to further undergo additional five months simple imprisonment 3(2)(vi) of SC/ ST Act Three years rigorous imprisonment with a fine of Rs.3,000/- each, in default of payment of fine to further undergo additional three months simple imprisonment All the sentences were ordered to run concurrently.
(2.) Third accused Ramavtar @ Ramu S/o Damodar Soni was only convicted for offence under Section 411 IPC for having received the stolen articles. The said Court vide impugned judgment dated 24.09.2016 sentenced Ramavtar @ Ramu S/o Damodar Soni to undergo two years simple imprisonment and to pay a fine of Rs.2,000/-, in default thereof to undergo additional two months simple imprisonment.
(3.) Aggrieved against the conviction and sentence, Saddam @ Lala has preferred D.B. Criminal (Jail) Appeal No.156/2017, Prakash @ Yuvraj Singh instituted D.B. Criminal(Jail) Appeal No.157/2017, whereas Ramavtar @ Ramu filed S.B. Criminal Appeal No.1162/2016. Because of the connected appeals being listed before the Division Bench, S.B. Criminal Appeal No.1162/2016 is also listed before us.;