GAMDOOR SINGH Vs. STATE

JUDGEMENT

(1.) The appellants herein stand convicted and sentenced as below vide judgment dtd. 21/5/2012 passed by the learned Additional Sessions Judge (Fast Track), Anoopgarh, Headquarter Suratgarh, District Sri Ganganagar in Sessions Case No.05/2010. <IMG>JUDGEMENT_306_LAWS(RAJ)2_2019_1.jpg</IMG>

(2.) Being aggrieved of their conviction and sentences, the accused appellants have preferred these two appeals under Sec. 374 (2) CrPC. As both the appeals are directed against a common judgment, the same are being decided together.

(3.) Brief facts of the case are narrated hereinbelow for the sake of ready reference.