LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below by the learned Sessions Judge, Pratapgarh vide the judgment dtd. 1/2/2016 passed in Sessions Case No. 110/2011:

(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) Brief facts relevant and essential for disposal of the appeals are noted hereinbelow.