SANDEEP MEHTA,J. - (1.) The appellants herein have been convicted and sentenced as below vide judgment dated 20.10.2014 passed by the learned Additional Sessions Judge No.3, Chittorgarh in Sessions Case No.50/2014: JUDGEMENT_96_LAWS(RAJ)10_2020_1.html
(2.) Being aggrieved of their conviction and sentences, the appellants have preferred the instant appeal under Section 374(2) Cr.P.C.
(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:;