RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 18/11/2016 passed by the learned Sessions Judge, Banswara in Sessions Case No.40/2012 :- <FRM>JUDGEMENT_163_LAWS(RAJ)6_2022_1.html</FRM>

(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.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow.