STATE OF RAJASTHAN Vs. UJJAWAL

JUDGEMENT

(1.) The present appeal assails the judgment of acquittal dtd. 23/9/2002 passed by the learned Additional Sessions Judge No. 1, Bhilwara on the file of Sessions Case No. 30/2001, therein and thereby, the respondents- Ujjawal @ Kalu and Mohan Lal were acquitted of the charges under Ss. 302, 323, 324, 120-B of IPC and under Ss. 302/34, 323, 324/34, 120-B of IPC respectively.

(2.) The present appeal is at the instance of the State.

(3.) For the convenience, accused-Ujjawal @ Kalu is referred as A-1 and accused-Mohan Lal is referred as A-2, who are the respondents in the present appeal.