MANGLA RAM & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision petition is directed against the judgment dated 25.02.1994 passed by learned Additional District and Sessions Judge No. 2, Jodhpur in Criminal Appeal No. 4/1994, whereby the learned appellate court dismissed the appeal filed by the petitioners and upheld the judgment of conviction and order of sentence dated 27.05.1993 passed by the learned Munsiff and Judicial Magistrate, Bilara against the petitioners in Criminal Case No. 2/1985. By the said judgment the learned trial court convicted and sentenced the petitioners as under:- <FRM>JUDGEMENT_186_LAWS(RAJ)2_2011.html</FRM>

(3.) The learned trial court did not order that all the sentences shall run concurrently. However, the learned appellate court ordered that all the sentences shall run concurrently.