STATE OF RAJASTHAN Vs. NYOL SINGH

JUDGEMENT

(1.) The criminal appeal No. 674/1999 under Sec. 378 (iii) & (i) of the Cr.P.C. has been preferred by the appellant-State and the criminal appeal No. 356/1999 preferred by the appellants (Mool Singh & Ors.) under Sec. 374(2) of the Cr.P.C. laying a challenge to the judgment dtd. 5/5/1999, passed by the learned Additional District and Sessions Judge, Ratangarh, District Churu in Sessions Case No. 16/1995 (State of Rajasthan Vs. Nyol Singh & Ors.), whereby the accused namely Nyol Singh S/o Jodh Singh Rajput, Amal Singh @ Om Singh S/o Nyol Singh, Bharat Singh S/o Nyol Singh, Indra Singh S/o Devi Singh, Gopal Singh (Bhopal Singh) S/o Sanwat Singh and Lichman Ram S/o Nanak Ram Kanjar were acquitted of the offences under Ss. 447, 148, 302/149, 323/149, 324/149 and 325/149 of the Indian Penal Code.

(2.) Vide the impugned judgment of conviction and order of sentence dtd. 5/5/1999, the accused-appellants (in Criminal Case No. 356/1999) Mool Singh S/o Nyol Singh, Prahlad Singh S/o Bhanwar Singh, Hanuman Singh S/o Sugan Singh, (Adopted son of Mag Singh) and Kalu Ram S/o Babu Lal have been convicted and sentenced as below :--

(3.) Since both the instant criminal appeals arise out of the common judgment dtd. 5/5/1999, passed by the learned Additional District and Sessions Judge, District Churu (Rs.Trial Court') in Sessions Case No. 16/1995 (State of Rajasthan Vs. Nyol Singh & Ors.), therefore, the appeals have been heard together and are being decided by this common judgment.