YUSUF AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The aforesaid six criminal appeals by 7 accused appellants arise out of two Sessions Cases bearing No. 21/96 and 2/2001. In Sessions Case No. 21/96, 5 accused persons namely Ami Khan, Mohammedin, Hasan, Nasru Khan and Yusuf were found guilty of having committed offence punishable under Sections 395, 397, 398 and 120-B Penal Code and were accordingly convicted and sentenced in the following manner:

(2.) In Sessions Case No. 2/2001, two appellants were held guilty for offence under Sections 395, 398 and 120-B Penal Code and were accordingly convicted and sentenced in the following manner:

(3.) Since all these six appeals arise out the same incident, they are being decided by this common judgment.