BANSHIDHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both these matters arise out of a judgment dtd. 1/3/1990, therefore, both these matters are being decided by this common judgment.

(2.) Criminal Appeal under Sec. 374 Cr.P.C. has been filed by the accused- appellants (father-in-law and mother-in-law), challenging the judgment dtd. 1/3/1990 in Sessions Case No. 17/1986 passed by the Additional Sessions Judge, Dausa, whereby they have been convicted and sentenced as under:-

(3.) Criminal Revision Petition under Sec. 397/ 401 Cr.P.C. has been filed by the complainant (brother of deceased) against the accused, challenging the judgment dtd. 1/3/1990 in Sessions Case No. 17/1986 passed by the Additional Sessions Judge, Dausa, for enhancement of sentence.