SANTOSH SINGH AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been preferred on behalf of three accused-appellants, namely (i) Santosh Singh s/o. Bihari Singh, (ii) Shivram Singh s/o. Nihal Singh and (iii) Om Prakash Singh s/o. Hukam Singh respectively under section 374 (2) of the Code of Criminal Procedure, 1973.

(2.) Appellants, named herein above, have assailed the judgment dated 12.08.2004 rendered by the Court of Additional Sessions Judge [Fast Track], Laxmangarh District Alwar, whereby learned Judge convicted them for offences punishable under Sections 302/34, 307/34, 325/34, 324/34 and 323/34 of Indian Penal Code.

(3.) Having convicted the appellants for the above said offences, vide a separate order of even date, the appellants were sentenced as under:-