VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein stand convicted and sentenced as below vide judgment dtd. 9/12/2011 passed by learned Additional Sessions Judge, Nohar, District Hanumangarh in Sessions Case No. 4/2011.

(2.) All the sentences were ordered to run concurrently except for those in default of fine.

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