MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have preferred the instant appeal under Sec. 374 CrPC for assailing the judgment dtd. 24/11/1990 passed by the learned Additional Sessions Judge, Nohar, District Sri Ganganagar in Sessions Case No.1/1990 arising out of FIR No.185/1989 registered at the Police Station Nohar, whereby they have been convicted and sentenced as below :- <IMG>JUDGEMENT_93_LAWS(RAJ)12_2022_1.jpg</IMG>

(2.) All the sentences were ordered to run concurrently. The appeal to the extent of the appellant No.3 Amar Singh has abated on 6/7/2018 pursuant to his death.

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