AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants have been convicted for offences punishable under Sec. 302/34 IPC and Sec. 394/34 IPC.

(2.) Sec. 394 IPC reads as under:

(3.) The person allegedly robbed and injured, is the deceased Santoshi, for whose death the appellants have been convicted for the offence punishable under Sec. 302/34 IPC. Thus, the appellants conviction for the offence punishable under Sec. 394/34 IPC is obviously surplus.