MADHURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 7/8/2018 passed by the learned Additional District and Sessions Judge No. 3, Jodhpur Metro in Sessions Case No. 10/2013 (153/2011):

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

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