MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present appellant Mukesh in case arising out of the FIR No.157/06 registered at Police Station Manpur, District Dausa for offences under Sections 498A, 376(2) IPC was nominated as accused alongwith Kalu Ram, Mahesh, Chhotelal @ Chuttan, Lallu Ram, Hariman and Smt. Kamla. The appellant could not be arrested and the investigation was kept pending against him under Section 173(8) Cr.P.C. Later, the appellant was declared proclaimed offender. The trial against the above named co-accused concluded on 18.6.2010 and the Additional Sessions Judge, Bandikui, District Dausa convicted and sentenced the co-accused Kalu Ram, Mahesh, Chhotelal @ Chuttan, Lallu Ram, Hariman and Smt. Kamla as under:-

(2.) The co-accused of the appellant aggrieved against the conviction and sentence had filed two separate appeals. Smt. Kamla had filed D.B. Criminal Appeal No.433/2010, whereas remaining co-accused preferred D.B. Criminal Appeal No.529/2010.

(3.) During pendency of the aforesaid appeals, the appellant was convicted and sentenced vide impugned judgment dated 17.5.2013 by the court of Additional Sessions Judge Bandikui, District Dausa as under:-