SURESH KUMAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 13/8/2019 passed by the learned Additional Sessions Judge No. 1, Udaipur, in Sessions Case 6/2017 (CIS No. 30/2017) (State of Rajasthan Vs. Suresh Kumar & Anr.), whereby the present accused-appellants have been convicted and sentenced as below:-

(3.) As the pleaded facts and the record would reveal, on 14/10/2016, complainant-Shobhagmal Mehta (PW-2) submitted a written report Ex.P/1) before the Police Station, Fateh Nagar, District Udaipur, stating therein that on the said date, while he and his son, namely, Sanjay Kumar were in a shop situated at Akola, at that time, his son received a call from one Ravi Agarwal, to the effect that the complainant's parents were beaten up by certain persons, who after committing such act, had made a loot in the house of the complainant's parents, and fled away thereafter.