- (1.) Tehseem, Arman, Azaaz Khan and Kamlesh @ Sudhanshu Mishra, four accused were sent for trial in a case of circumstantial evidence for having committed murder of Bhom Singh between 7th and 8th of August, 2008.
(2.) The court of Additional Sessions Judge (Fast Track) No.1, Jaipur District, Jaipur vide impugned judgment dated 12.11.2009 held all the four accused guilty of offence under Sections 302/34 and 392/34 IPC. Having convicted the accused for the aforesaid offences, the trial court vide a separate order of even date, sentenced them as under:- U/s 302/34 IPC- to undergo life imprisonment and to pay a fine of Rs. 1000/-each, in default of payment of fine, to further undergo three months R.I. U/s 392/34 IPC- to undergo seven years R.I. and to pay a fine of Rs. 200/-, in default of payment of fine, to further undergo two months R.I.
(3.) Aggrieved against their conviction and sentence, four separate appeals have been instituted by Tehseem, Arman, Azaaz Khan and Kamlesh @ Sudhanshu Mishra, bearing No. D.B. Criminal Appeal Nos. 342/2010, 15/2010, 341/2010 and 262/2010, respectively. Since in all the appeals, common judgment has been assailed, we shall decide all the appeals together.;