HANUMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide Judgment dated 24.09.2016 passed by the learned Additional Sessions Judge (Special Court) Sawai Madhopur in Sessions Case No.41/2016:

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

(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below: