DHAMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal appeals under Sec. 374(2) Cr.P.C. have been preferred claiming, in sum and substance, the following reliefs:-

(2.) The matters pertain to an incident which occurred in the year 1986 and the present appeals have been pending since the year 1988.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 18/1/1988 passed by the learned Additional Sessions Judge No. 2, Hanumangarh, Camp Suratgarh, in Sessions Case 30/86 (State of Rajasthan Vs. Dhamaram & Ors.), whereby the accused-appellants Dhama Ram and Khajan Ram have been convicted for the offence punishable under Sec. 302 I.P.C. and sentenced for life imprisonment and fine with default clause. Accused-appellants Taru Ram and Luna Ram have been convicted for the offences punishable under Ss. 143, 323/149 and 324/149 I.P.C. and sentenced for different period of imprisonments, ranging to maximum one year's rigorous imprisonment.