JAIMAL Vs. STATE

JUDGEMENT

(1.) The present criminal appeal has been filed under Sec. 374 Cr.P.C. by the accused-appellants Jaimal Ram and Bhagwana Ram to challenge the impugned judgment dtd. 18/1/1996 passed by Session Judge, Hanumangarh in Sessions Case No. 63/94 (96/91) titled as "State vs. Jaimal and Anr" whereby both the accused-appellants were convicted and sentenced which are as under:-

(2.) The appeal was filed in the year 1996 and before hearing, status of both the accused were called from the learned Public Prosecutor. The learned Public Prosecutor informed this Court on 24/1/2024 that both the accused are alive.

(3.) The brief facts as noted from the record of the learned trial court are that one Raja Ram lodged a verbal report on 22/9/1991 to SHO Police Station Dibi, District Hanumangarh on which FIR bearing No. 232/1991 was registered. The oral report, Exhibit P-1 is reproduced as under:-