STATE OF RAJASTHAN Vs. BHANWAR SINGH ETC.

JUDGEMENT

(1.) Heard.

(2.) The appellant-State of Rajasthan has filed these appeals assailing the common final judgment and order dtd. 14/12/2011, passed by the Division Bench of Rajasthan High Court at Jodhpur[Hereinafter, being referred to as 'High Court'.] in D.B. Criminal Appeal Nos. 95 of 2008, 122 of 2008, and 166 of 2008 filed under Sec. 374(2) of the Code of Criminal Procedure, 1973[Hereinafter, being referred to as, 'CrPC'.] by the accused-respondents herein against the judgment and order dtd. 10/1/2008, passed by the learned Additional Sessions Judge (Fast Track) No.2, Jodhpur[Hereinafter, being referred to as 'trial Court'.] in Sessions Case No.3 of 2006, whereby the accused-respondents had been convicted for offences punishable under Ss. 302 read with Sec. 120-B, 143 and 201 of the Indian Penal Code, 1860[Hereinafter, being referred to as the 'IPC'.] and were sentenced as below: -

(3.) The Division Bench of the High Court, vide the common impugned judgment and order dtd. 14/12/2011, allowed the individual criminal appeals preferred by each of the accusedrespondents and set aside their conviction and sentences imposed by the trial Court and acquitted them of the charges by extending them the benefit of doubt on the ground of insufficiency of evidence and patent infirmities in the prosecution case.