SANWRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 7/11/2015 passed by the learned Additional Sessions Judge No. 2, Bhilwara in Sessions Case No. 6/2013:

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these 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.) Briefly stated facts relevant and essential for disposal of the appeals are noted hereinbelow:-