TEJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants Tejaram, Mangilal, Venaram, Smt. Sayati and Smt. Suwa Devi have been convicted for the offences under Ss. 148, 342/149, 323/149, 302/149 and 201/149 IPC and sentenced as below vide the judgment dtd. 25/2/2019 passed by the learned Sessions Judge, Jalore in Sessions Case No.15/2017 :-

(2.) They have preferred the instant appeal under Sec. 374 (2) CrPC for assailing the impugned judgment of conviction and the sentences awarded to them by the trial court.

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