MADAN LAL Vs. STATE

JUDGEMENT

(1.) The accused appellants Madan Lal, Shiv Lal, Samundar Lal and Mahendra have been convicted and sentenced as below vide the judgment dtd. 31/3/2015 passed by learned Additional Sessions Judge No. 1, Bhilwara in Sessions Case No. 20/2012:

(2.) They have preferred these three separate appeals under Sec. 374(2) Cr.P.C. for assailing their conviction.

(3.) Since all the three appeals are directed against a common judgment, the same are being heard and decided together.