MEHTA,J. - (1.) The appellants herein have been convicted and sentenced as below vide Judgment dated 21.02.2017 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Bikaner in Sessions Case No.59/2013: JUDGEMENT_110_LAWS(RAJ)4_2021_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.) Facts relevant and essential for disposal of the appeal are noted herein below:;