C. K. Thakker, J. - (1.) Leave granted in S.L.P. (Crl.) No. 2965 of 2006.
(2.) Present criminal appeals are filed by Daya Singh Lahoriya @ Rajeev Sudan @ Vinay Kumar and Suman Sood @ Kamal Jeet Kaur @ Kanwaljit Kaur, husband and wife respectively against the judgment and order passed by the High Court of Judicature for Rajasthan (Jaipur Bench) dated March 20, 2006 in S.B. Criminal Appeal Nos. 1247 of 2004 and D.B. Criminal Appeal No. 11 of 2005 respectively.
(3.) By the said order, the High Court confirmed the order of conviction and sentence passed against Daya Singh for offences punishable under Sections 364A, 365, 343 read with 120B and 346 read with 120B Indian Penal Code (IPC). The said conviction was recorded by the Additional Sessions Judge (Fast Track) Category 1, Jaipur on October 20, 2004 in Sessions Case No. 26 of 2003. So far as Suman Sood is concerned, she was convicted by the trial Court for offences punishable under Sections 365 read with 120B, 343 read with 120B and 346 read with 120B IPC. She was, however, acquitted for offences punishable under Section 364A and in the alternative under Sections 364A read with 120B, IPC. Her challenge against conviction and sentence for offences punishable under Sections 365 read with 120B, 343 read with 120B and 346 read with 120B, IPC was negatived by the High Court. But her acquittal for offences punishable under Sections 364A read with 120B was set aside by the High Court in an appeal by the State and she was convicted for the said offence and was ordered to undergo imprisonment for life. PROSECUTION CASE;