(1.) Leave granted
(2.) These appeals are directed against the common judgment and order dtd. 29/5/2015 in D.B. Criminal Murder Reference No. 3 of 2013 and D.B. Criminal Jail Appeal No. 854 of 2013 whereby, the High Court of Judicature for Rajasthan at Jodhpur has affirmed the judgment of conviction dtd. 28/9/2013 and order of sentencing dtd. 1/10/2013 in Sessions Case No. 12 of 2013, as passed by the Court of Special Judge, Protection of Children from Sexual Offences Cases, Rajsamand.
(3.) In these appeals, the conviction of the appellant as also the punishment awarded to him, particularly the capital punishment, are under challenge. Before dealing with the relevant aspects in necessary details, we may draw a brief sketch and outline of the matter.
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