RAMSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 7/6/2018 passed by the learned Additional Sessions Judge, Sujangarh, District Churu in Sessions Case No.24/2011:

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these two appeals under Sec. 374(2) Cr.P.C. Since both these appeals arise out of a common Judgment, they have been heard and are being decided together.

(3.) Facts relevant and essential for disposal of the appeals are noted hereinbelow: