SAYARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Appeal has been preferred by appellants Smt. Sayari, Moti Bai and Kanaram under Sec. 374 Cr.P.C. being aggrieved of the impugned judgment dtd. 17/4/1996 passed by the learned Additional Sessions Judge, Sojat in Sessions Case No. 216/1992 whereby, all three accused-appellants were convicted and sentenced as under:-

(2.) All the sentences were ordered to run concurrently.

(3.) In nutshell, facts relevant and essential for disposal of the criminal appeal are noted hereinbelow:-