STATE OF RAJASTHAN Vs. RAI SINGH

JUDGEMENT

(1.) The instant D.B. Criminal Appeal No. 7/1995 has been preferred under Sec. 378 Cr.P.C. by the State claiming the following relief:-

(2.) Since both the instant criminal appeals arise out of the judgment of conviction and order of sentence dtd. 23/6/1994 passed by the learned Additional District & Sessions Judge, Banshwara (Rs.Trial Court'), in Sessions Case No. 297/1992 (State of Rajasthan Vs. Rai Singh & Ors.), therefore, the appeals have been heard together and are being decided by this common judgment.

(3.) For the sake of brevity and convenience, the facts are being taken from above-numbered D.B. Criminal Appeal No. 7/1995 filed by the appellant-State, while treating the same as a lead case.