LAWS(RAJ)-2022-4-9

STATE Vs. ATMARAM

Decided On April 01, 2022
STATE Appellant
V/S
ATMARAM Respondents

JUDGEMENT

(1.) D.B. Criminal Death Reference No. 1/2019 has been instituted upon being forwarded by the learned Additional Sessions Judge, Bhadra under Sec. 366 CrPC for confirmation of the death sentence awarded to the accused-respondents Aatma Ram, Omprakash, Leeladhar and Sharvan Kumar vide judgment dtd. 1/6/2019 passed in Sessions Case No.14/2014, whereas D.B. Criminal Appeal No.208/2019 has been filed by these accused persons for assailing the above judgment, whereby the trial court convicted and sentenced them as below :-