Sandeep Mehta, J. - (1.) The accused-appellant Devi Singh has been convicted and sentenced as below vide judgment dated 11.12.2015 passed by the learned Additional Sessions Judge, Nathdwara in Sessions Case No.30/2012 :- JUDGEMENT_405_LAWS(RAJ)6_2020_1.html
(2.) Being aggrieved of his conviction and the sentences awarded, the accused appellant has preferred the instant appeal under Section 374 CrPC.
(3.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow.;