SATTAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals have been preferred against the judgment dtd. 27/9/2011 passed by the Additional Sessions Judge (Fast Track) No.1, Pali, Headquarter Jaitaran (for short 'the trial court') in Sessions Case No.31/2003.

(2.) D.B. Criminal Appeal No.924/2011 is preferred on behalf of complainant-appellant Sattar Khan challenging acquittal of respondent No.2 - Umrao from the offences under Ss. 302 and 120-B IPC; respondent No.3 - Raju Khan @ Shaukat Khan from the offences under Ss. 302, 120-B and 201 IPC and accused-respondent Nos.4 to 8 from the offences under Ss. 201 and 176 IPC.

(3.) S.B. Criminal Appeal No.851/2011 is preferred on behalf of appellant - Umrao challenging the impugned judgment dtd. 27/9/2011 passed by the trial court, whereby he has been convicted for the offence under Sec. 201 IPC and sentenced to four years' rigorous imprisonment with a fine of Rs.2000.00, in default of payment of fine to further undergo three months' simple imprisonment.