STATE OF RAJASTHAN Vs. BHAGWAN SINGH

JUDGEMENT

(1.) These two appeals arise out of the judgment dtd. 2/4/1992 rendered by the learned Additional Sessions Judge, Nagaur in Sessions Case No.2/1990, whereby the learned trial court acquitted the accused-respondents from the charges under Sec. 302 and in the alternative 302/34 IPC and instead convicted them for the offence under Sec. 323 and 325 IPC and sentenced them as below :- <FRM>JUDGEMENT_215_LAWS(RAJ)11_2022_1.html</FRM>

(2.) The State of Rajasthan has preferred D.B. Criminal Appeal No.294/1992 for assailing the acquittal of the accused from the charges under Sec. 302 and 302/34 IPC, whereas the accused have filed the appeal under Sec. 374(2) CrPC for assailing their conviction and sentences as recorded by the trial court in the above terms.

(3.) As both the appeals arise from the judgment dtd. 2/4/1992, the same have been heard and are being decided together by this common judgment.