NASARU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Appellants Nasaru S/o Mangali, Isar S/o Ashraf and Ashraf S/o Mangli (since deceased), had filed D. B. Criminal (Jail) Appeal No. 44/1981 against the judgment and order dated 29-8-1980 passed by learned Additional Sessions Judge, Deeg (Bharatpur) in sessions case No. 16/1980 whereby they were convicted of offences under Section 302 read with Section 34 IPC and sentenced to imprisonment for life and a fine of Rs. 200/-and in default of payment of fine to further undergo rigorous imprisonment for three months.

(2.) Division Bench of this Court, allowing the appeal, set aside the impugned judgment passed by Trial Court and acquitted the accused Appellants vide order dated 8-12-1994.

(3.) Aggrieved by the said order, State of Rajasthan, preferred Cr. Appeal No. 902/95 before Hon'ble Supreme Court. Hon'ble Apex Court, setting aside the Division Bench order dated 8-12-1994 remitted the matter back to this Court for deciding afresh on the basis of appreciation of evidence.