KALA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals have been filed for assailing the Judgment dtd. 13/12/2013 passed by the learned Additional Sessions Judge (Special Court of Women Atrocities and Dowry Cases), Sri Ganganagar in Sessions Case No.36/2013 whereby, the appellants herein were convicted and sentenced as below: Kala Singh @ Naresh <FRM>JUDGEMENT_182_LAWS(RAJ)11_2022_1.html</FRM>

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred these appeals under Sec. 374(2) Cr.P.C.

(3.) Since both these appeals arise out of a common Judgment, they have been heard and are being decided together.