STATE OF RAJASTHAN Vs. PYARO SINGH AND OTHERS

JUDGEMENT

(1.) These appeals and the connected revision arise out of the judgment of the Additional Sessions Judge, Tonk, dated 17-3-1972 and therefore, they are disposed of by this common judgment.

(2.) D. B. Criminal Appeal No. 537 of 1972 has been preferred by the State Government against the acquittal of the accused Keshar Singh of ah offence under section 302 of the Indian Penal Code (hereinafter to be referred to be as "the Code") for having committed the murder of one Sheoji, and that of the accused Pyara Singh of offences under sections 395, 396, 397 and 398 of the Code.

(3.) D. B. Criminal Revision No. 409 of 1972 has been filed by the State Government for enhancement of the sentences passed on the accused Budh Singh, Bachan Singh, Keshar Singh and Pritam Singh under sections 395, 396,397 and 398 of the Code.