STATE OF RAJASTHAN Vs. GOPI RAM

JUDGEMENT

(1.) The present criminal appeal challenges the judgment of acquittal dtd. 2/4/2008 passed by the learned Additional Sessions Judge (Fast Track), Nagaur on the file of Sessions Case No. 11/2007, whereby the respondents/accused Suman and Gopi Ram were acquitted of the charges under Ss. 302, 201 read with Sec. 34 of IPC and Sec. 201 read with Sec. 34 of IPC respectively.

(2.) The State has preferred the present appeal against the acquittal.

(3.) For the convenience, accused-Gopi Ram is referred as A-1 and accused- Smt. Suman is referred as A-2, who are the respondents in the present appeal.