STATE OF RAJASTHAN Vs. BALVEER

JUDGEMENT

(1.) The instant criminal appeals have been preferred claiming the following reliefs:- Criminal Appeal No. 733/2013 by State:

(2.) The appellants herein i.e., State and the complainant laid a challenge to the judgment and order dtd. 17/4/2013 passed by the learned District & Sessions Judge, Pratapgarh (Rs.Trial Court'), in Sessions Case No. 01/2010 (State Vs. Balveer & Ors.), whereby the learned Trial Court acquitted the accused-respondents of the charges against them in the following manner: <IMG>JUDGEMENT_63_LAWS(RAJ)11_2024_1.jpg</IMG>

(3.) The matters pertains to an incident which had occurred in the year 2009 and the present appeals have been pending since the year 2013.