STATE OF RAJASTHAN Vs. GHEWAR SINGH

JUDGEMENT

(1.) By the Judgment dtd. 6/8/2018 passed in Sessions Case No.10/2017, the learned Special Judge, Prevention of Children from Sexual Offences Cases, Barmer convicted and sentenced the accused appellants as below:

(2.) Death Reference No. 1/2019 has been submitted by the learned Special Judge, Prevention of Children from Sexual Offences Cases, Barmer under Sec. 366 of the Cr.P.C. seeking confirmation of the capital punishment awarded to the accused Ghewar Singh and Shrawan Singh. Appeal No. 167/2018 has been filed by the accused Ghewar Singh, Prahlad Singh, Nar Singh and Shankar Singh whereas appeal No.201/2018 has been preferred by the accused Shrawan Singh for assailing the impugned Judgment.

(3.) As the death reference as well as the appeals arise out of the same Judgment, they have been heard and are being decided together.