PRATAP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide the judgment dtd. 12/11/1990 passed by learned District and Sessions Judge, Banswara in Sessions Case No. 59/88:-

(2.) They have preferred the instant appeal under Sec. 374 (2) Cr.P.C. for assailing the impugned judgment of conviction and order of sentences passed against them by the trial court.

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