RATAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsels for the accused-appellants as well as learned Public Prosecutor for the State.

(2.) Since these three appeals arise out of common judgment of conviction and order of sentence dated 1.04.2004 passed by the Additional Sessions Judge(Fast Track) No. 1, Alwar, Rajasthan(hereinafter referred to as 'the Trial Court') in Sessions Case No. 0/2003(/2003), therefore, they were heard together and are being decided by this common judgment.

(3.) Instant appeals under Section 374(2) Cr.P.C. have been preferred by the accused-appellants questioning the correctness of the judgment and order dated 1.04.2004 passed by the learned Trial Court in Sessions Case No. 0/2003(/2003), whereby the learned Trial Court has convicted and sentenced them as under: <FRM>JUDGEMENT_393_LAWS(RAJ)1_2014_1.html</FRM>