SANDEEP MEHTA,J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 17.10.2014 passed by the learned Additional Sessions Judge, Rajsamand in Sessions Case JUDGEMENT_99_LAWS(RAJ)10_2020_1.html
(2.) Being aggrieved of his conviction and sentences, the appellant has 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:;