KULDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide the judgment dated 25.07.2007 passed by learned Additional Sessions Judge, Bali Camp Sumerpur, District Pali in Sessions Case No.18/2004:

(2.) Being aggrieved of their conviction and the sentences awarded by the trial court, the appellants have preferred the instant appeal under Section 374 (2) Cr.P.C.

(3.) The facts involved in the case, as can be encompassed, are that on 30.12.2003 at about 10:30 a.m., accused Kuldeep Singh, Sukhdeep Singh and Kulvinder Singh came to Junagarh Taxi Stand, Bikaner and hired on rent a vehicle, Tata Spacio bearing Registration No.RJ 07 C 4731, owned by complainantMohan Ram, for going to Kota. At that time, complainant-Mohan Ram, his son Mota Ram and Suraj Singh (friend of Mota Ram) were standing at the Taxi Stand. Upon the aforementioned vehicle being hired on rent, Mota Ram, who himself was the driver and his friend Suraj Singh moved towards Kota alongwith three passengers i.e. the accused persons.