BHEEKHA BHARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals are directed against the judgment dtd. 26/11/1988 passed by the learned Additional Sessions Judge, Nagaur in Sessions Case No.57/1987, whereby the appellants herein were convicted and sentenced as below :-

(2.) While the appellants in Appeal No.460/1988 have challenged the judgment whereby they have been convicted and sentenced by the trial court, the State of Rajasthan has filed the Appeal No.134/1989 for assailing the acquittal of the accused Jassa Bharti, Bhanwar Bharti and Somar Bharti from the offences punishable under Ss. 302/34, 325/34 and 342 IPC.

(3.) It may be stated here that the accused Bheekha Bharti, who was convicted for the offence punishable under Sec. 302 IPC simplicitor amongst others and was sentenced to life imprisonment on the said count, expired during pendency of the appeal and hence, Appeal No.460/1988 was dismissed as having abated to his extent.