Chandra Kumar Songara,J. - (1.) D.B. Criminal Appeal No. 186/2018 : Instant D.B. Criminal Appeal No.186/2018 under Section 374 of the Code of Criminal Procedure, 1973 has been preferred on behalf of the convict-appellants, namely (i) Mahaveer s/o Bhanwar Lal and (ii) Prem Shankar s/o Choga Lal, assailing the impugned judgment of conviction and the order of sentence dated 04.04.2018 passed by the Court of learned Sessions Judge, Bundi, in Sessions Case No.39/2013, whereby the appellants/accused were convicted and sentenced as under:-- Offence U/s. Imprisonment Fine Sentence in default of payment 302 I.P.C. Life Imprisonment Rs.25,000/- each To further undergo six months simple imprisonment
(2.) Complainant, namely Bhanwar Singh Rajput has also preferred D.B. Criminal Leave to Appeal No.209/2018 under Section 378 (3) readwith Section 372 of the Code of Criminal Procedure, 1973 against the impugned judgment of conviction and the order of sentence dated 04.04.2018 passed by the Court of learned Sessions Judge, Bundi, in Sessions Case No.39/2013, whereby the respondents/accused, namely (i) Moti Lal s/o Bhanwar Lal, (ii) Pravat s/o Moti Lal and (iii) Satyanarayan s/o Moti Lal were acquitted for offences punishable under Sections 147 and 302 readwith Section 149 of Indian Penal Code by giving benefit of doubt.
(3.) A Division Bench of this Court, vide its order dated 17.09.2018, had granted leave to appeal and ordered to register the same as Criminal Appeal , thereby, the said appeal was registered as D.B. Criminal Appeal No.376/2018.;