JAMNA KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Jai Raj Tantia, the learned counsel for the appellants, and Mr. J.R. Bijarnia, the learned Public Prosecutor for the State.

(2.) Mr. Tantia has raised the following contentions before this Court:-

(3.) Firstly, both the appellants happen to be ladies. While the appellant No.1, Smt. Jamna Kaur happens to be an elderly woman, the appellant No.2, Smt. Kamlesh Kaur is a young woman of 25 years. She has two children, one seven years' old, and the other only one month's old. The small child is also behind the bars with the mother.