DEVENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the accused-appellants, namely, Devendra @ Devo and Smt. Devendri, who have been convicted for the offence committed under Ss. 302, 365 and 201 IPC. The accused-appellants have been convicted by the Court of Additional Session Judge No. 3, Bharatpur in Sessions Case No. 135/2012 vide judgment dtd. 22/8/2015. The sentence imposed against the appellants is as under:-

(2.) The appellants feeling aggrieved by their conviction and sentence, preferred the appeal before this Court. The relevant and essential facts for disposal of the present appeal are as under:-

(3.) The complainant - Kartar Singh filed an FIR on 15/3/2012 for alleged incident of 5/3/2012 at Police Station, Udyog Nagar Bharatpur.