RAMGOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the criminal revision petitions have been preferred before this Court.

(2.) Revision No. 897/2019 has been preferred by the complainant for awarding lesser/inadequate sentence to the accused respondents 341, 323/149, 324/149, 365/149, 382, 147 and 148 IPC by the Courts below.

(3.) Revision No. 845/2019 has been preferred by the accused-petitioners challenging the judgment dtd. 5/7/2019 passed by learned Additional Sessions Judge No. 2, Hanumangarh in Criminal Appeal No. 76/2017 by which the Appellate Court dismissed the appeal of the accused-petitioners and upheld the judgment dtd. 15/6/2017 passed by the learned Judicial Magistrate, Pilibanga, District Hanumangarh in Criminal Case No. 481/2006, whereby, the learned Trial Court convicted and sentenced each of the present accused-petitioners as under:-