GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order will decide D.B. Criminal Appeal No. 842/2008 preferred by Ganga Ram and Smt. Radha Devi, as well as D.B. Criminal Revision Pet. No. 185/2009, preferred by Hanuman Ram complainant, against the order of the acquittal of Ramchandra. Both, this appeal and revision, arose out of the same order, and therefore, they are being decided by a common order.

(2.) Appellants Ganga Ram s/o Shiv Karan by caste Jat, r/o Bhadsiya, Police Station Peelwa, District Nagaur and Smt. Radha Devi w/o Shri Ganga Ram, by caste Jat, r/o Bhadsiya, Police Station Peelwa, District Nagaur, have preferred this appeal against the judgment of conviction and order of sentence, dated 14.11.08 passed by the learned Addl. Sessions Judge (Fast Track), Parbatsar, in sessions Case No. 03/2008 and 10/2008.

(3.) The learned trial Judge convicted the accused appellants under Section 302/34 and Section 323 of the Indian Penal Code and sentenced them as under: