ARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants Arti and Radheshyam have been convicted and sentenced as below vide judgment dtd. 20/7/2012 passed by the learned Additional Sessions Judge, No.2, Sri Ganganagar in Sessions Case No.4/2012:

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these appeals under Sec. 374(2) Cr.P.C.

(3.) Since both these appeals arise out of a common Judgment, they have been heard and are being decided together.