SHUSHU @ SUSHIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals have been directed against the judgment of conviction and order of sentence dtd. 25/5/2017 passed by the learned Additional Sessions Judge, Rajgarh, District Churu, against the accused persons.

(2.) I have heard the learned Counsel for the parties and gone througha the record of the case.

(3.) Briefly stated the facts of the case would be that on 24/1/2006 at about 4:15 A.M., the complainant Bhanwar Lal (PW-4) submitted a report Ex.-P/12 alleging, inter alia, an incident, in which, an assault was made by some accused persons and the bus was hijacked, whereafter the offence of loot was committed.