MANMOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this common judgment, we shall decide both D.B. Criminal Appeal No.1742/2007 preferred by Manmohan, accused-appellant, and D.B. Criminal Appeal No.1861/2007 instituted by Netram, accused-appellant.

(2.) Both the appellants have been convicted by the court of Additional Sessions Judge (Fast Track) No.2, Jaipur City vide judgment dated 28.9.2007 for offences punishable under Sections 302/34, 364/34, 394/34 and 201/34 IPC. Having convicted the appellants for above offences, vide a separate order of even date, the appellants were sentenced as under:-

(3.) After prosecution evidence was recorded, Hemraj, co-accused of the appellants, deserted the trial and was declared proclaimed offender. Subsequently, he was apprehended and vide a separate judgment dated 1.5.2009 he was also convicted for offence under Sections 302/34, 364/34, 394/34 and 201/34 IPC and vide separate order dated 2.5.2009, he was sentenced as under:-