HARPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these appeals have been filed as culmination of separate judgments rendered by learned Additional Sessions Judge No. 2, Hanumangarh after trials arising out of FIR No. 405/2011 Police Station Pilibanga, District Hanumangarh. Initially, vide judgment dtd. 27/7/2016 passed in Sessions No. 55/2012 (CIS No. 136/2014), the accused Harpal Singh @ Pal Singh was convicted and sentenced as below:-

(2.) The accused Bhagwan Singh, Rama Singh @ Ramlal were absconding and thus, proceedings were kept open qua them. Subsequently, Bhagwan Singh was apprehended and was put up for trial and the learned Additional Sessions Judge No. 2, Hanumangarh decided his case vide judgment dtd. 3/4/2019 and convicted and sentenced him as below:-

(3.) As these two appeals arise out of separate judgments delivered in same Sessions Case arising out of FIR No. 405/2011, arguments in both the appeals have been heard and same are being decided together by this common judgment.