CHHOTULAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 6/2/2017 passed by the learned Additional Sessions Judge No. 1, Bhilwara in Sessions Case No. 02/2013: <FRM>JUDGEMENT_153_LAWS(RAJ)1_2022_1.html</FRM>

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

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