KRISHAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 17/8/2009 passed by the learned Additional Sessions Judge, No. 2, Sri Ganganagar in Sessions Case No. 07/2008:

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

(3.) Since both the appeals arise out of a common Judgment, the same are being decided together.