SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The accused Suresh Kumar stands convicted and sentenced as below vide judgment dtd. 3/7/2014 passed by the learned Additional Sessions Judge-cum- Special Judge (Women Atrocities and Dowry Cases), Sri Ganganagar in Sessions Case No. 18/2013:

(2.) Being aggrieved of his conviction and sentences, the accused appellant has preferred the appeal against conviction (705/2014) under Sec. 374(2) Cr.P.C.

(3.) By the same Judgment, the learned trial court acquitted the accused of the charge under Sec. 302 IPC. The State of Rajasthan has assailed the impugned Judgment by filing appeal (80/2018) for assailing the acquittal of the accused of the charge of murder.