RAM SINGH AND ORS Vs. STATE

JUDGEMENT

(1.) The appellants herein stand convicted and sentenced as below vide judgment dtd. 11/8/2011 passed by learned Additional Sessions Judge No. 1, Udaipur in Sessions Case No. 24/2010. Name of the appellantapplicant Offence for which convicted Sentence awarded

(2.) Being aggrieved by their conviction and the sentences awarded, the appellants have preferred the instant appeal under Sec. 374(2), Cr.P.C.

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