VIJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioners as well as learned Public Prosecutor appearing on behalf of the respondent-State.

(2.) Since both the revision petitions arise out of the common judgments and orders passed by the Court below, therefore, they are being decided by this common judgment.

(3.) These revision petitions under Section 397 read with Section 401 Cr.P.C. have been filed against the judgment and order dated 04.02.2011 passed by Additional Sessions Judge, Behrod, District Alwar (hereinafter referred to as 'the Appellate Court') in Criminal Appeals No. 17/2010(Ram Niwas v. State of Rajasthan) and 21/2010(Vijay Singh v. State of Rajasthan), whereby the Appellate Court dismissed the appeals filed by the accused-petitioners and upheld the judgment of conviction and order of sentence dated 27.03.2010 passed by learned Additional Chief Judicial Magistrate, Behrod, District Alwar(hereinafter referred to as 'the Trial Court') against the accused-petitioners in Criminal Case No. 308/2009, State of Rajasthan v. Vijay Singh and Another, whereby, the learned Trial Court, while acquitting the accused-petitioners under Section 406 IPC, convicted and sentenced each of the accused-petitioners as under: