BADRI RAM @ BADRIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been informed to this Court that Mr. Mahendra Solanki, Adv., Counsel appearing for the petitioners, has expired.

(2.) Thus, this Court appoints Mr. Pradeep Shah, Advocate as amicus curiae to represent case of the petitioners before this Court.

(3.) Instant revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioners challenging the judgment dtd. 3/5/2007 passed by learned District and Sessions Judge, Balotra (hereinafter referred to as Rs..00.00the Appellate Court') in Criminal Appeal No. 6/2007 by which the Appellate Court dismissed the appeal of the petitioners and upheld the judgment dtd. 16/12/2006 passed by the learned Judicial Magistrate, Balotra (hereinafter referred to as Rs..00.00the Trial Court') in Criminal Original Case No. 288/2005, whereby, the learned Trial Court convicted and sentenced the present petitioners as under:--