LAWS(RAJ)-2022-10-63

MANA RAM Vs. STATE OF RAJASTHAN

Decided On October 12, 2022
MANA RAM Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The accused Appellants Mana Ram, Banshi Ram, Bhagirath, Mohan Ram and Asha Ram (Mana Ram and Bhagirath, since deceased, appeal abated), were convicted and sentenced as below vide judgment dtd. 24/7/1989, passed by the Additional Sessions Judge, Nagour, in Sessions Case No.42/1987 :-

(2.) They have preferred this appeal under Sec. 374(2) Cr.P.C. for assailing their conviction and sentences awarded to them by the learned trial court.

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