AJAYPAL @ JAIPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the criminal appeals arise out of common judgment, hence, same are being decided by this common judgment.

(2.) Both the present criminal appeals have been preferred by the accused- appellants against the judgment of conviction and sentence dtd. 30/11/1993 passed by the Court of learned Additional District and Sessions Judge, Kishangarh (for short 'the learned Trial Court') in Sessions Case No. 31/1992, whereby, the accused appellants have been convicted and sentenced as under :--

(3.) As per the case of the prosecution, on 16/10/1989 victim lodged an F.I.R. No. 225/1989 at Police Station Kishangarh, Ajmer, for the offences under Ss. 376, 341 and 323 I.P.C. The F.I.R. reads as under : --