STATE OF RAJASTHAN Vs. SUGAN KHAN @ SHOKAT KHAN

JUDGEMENT

(1.) All the aforesaid criminal appeals have arisen out of the common judgment dtd. 16/10/2001, passed by learned Additional Sessions Judge (Fast Track), Nagaur, in Sessions Case No.175/2001 (40/1999) by which the learned Trial Court acquitted the present accused persons from offence under Sec. 302/34 IPC, however, convicted them for offence under Ss. 341, 323, 324/34, 326/34 IPC and sentenced as under:

(2.) Since all the matters are arising out of the same judgment and order, therefore, they are being heard and decided by this common order.

(3.) Criminal Appeal No.700/2002 has been filed by the State against the acquittal of the present accused persons from offence under Sec. 302/34 IPC. Whereas, Cr. Appeal Nos.839/2001 and No.405/2002 have been preferred by the present accused persons against their conviction for the aforesaid offences.