RANI Vs. STATE

JUDGEMENT

(1.) The appellants herein stand convicted and sentenced as below vide judgment dtd. 20/2/2013 passed by learned Additional Sessions Judge No. 1, Hanumangarh in Sessions Case No. 16/2012 (23/10) (44/10).

(2.) Being aggrieved by their conviction and the sentences awarded, the appellants have preferred the instant appeals under Sec. 374 (2) CrPC.

(3.) Brief facts relevant and essential for disposal of these appeals are noted hereinbelow.