Shiv Kumar Sharma, J. - (1.) The appellants were indicted before the learned Sessions Judge, Jhunjhunu in Sessions Case No. 43/1980 for having committed murder of deceased Hukma Ram. The appellants were convicted and sentenced by the learned trial Judge, Jhunjhunu vide its judgment dated August 6, 1981 as under JUDGEMENT_152_LAWS(RAJ)4_2002_1.html
(2.) All the substantive sentences were directed to run concurrently.
(3.) Against this judgment that the present action for filing the instant appeal had been resorted too by the appellants.;