BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals arise out of the same judgment/order dtd. 23/10/1996 passed by the learned Additional Sessions Judge No. 1, Bikaner and are being decided by the instant common order. Vide impugned judgment, the learned trial Judge convicted and sentenced the appellants for offences under Ss. 324, 149, 147 and 452 of IPC. Sec. 307 of IPC was also initially invoked, but was dropped later on.

(2.) Relevant facts are as under:

(3.) I have heard the learned counsel for appellants, the learned Public Prosecutor and gone through the record.