JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been preferred by the accused appellants Jagdish and Rahul who stand convicted and sentenced vide judgment dated 28.02.2013 passed by learned Addl. Sessions Judge, Salumber, District Udaipur in Sessions Case No.20/2012 as below:-

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

(3.) Facts relevant and essential for decision of the instant appeal are noted hereinbelow:-