RAMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Judgment impugned in this appeal has been rendered by Jodhpur Bench of the Rajasthan High Court whereby criminal appeal preferred by the appellants has been dismissed confirming the convictions and sentences awarded against the appellants by the trial Court under Sections 326 and 325 read with Section 34 of the Indian Penal Code.

(3.) The said criminal appeal was filed in the year 1987 and duly admitted. The same was placed for hearing in the year 2001 and after hearing the parties, the High Court passed an order in four pages. The impugned judgment, runs into seven paragraphs and after referring to the prosecution case and defence version in paras 1 to 5, the Court has disposed of the appeal in two paragraphs which run thus :-