P.C. Jain J. - (1.) Since the above three appeals arise out of the same judgment they have been heard together and are being disposed of by this common judgment, By his judgment dated 25th March, 1983, the learned Sessions Judge, Bundi, in Sessions Case No 51 of 1981, convicted and sentenced the accused-appellants, Nand Kishore, Kamlesh Kumar, Ram Dutta and Smt. Kamla as under:- JUDGEMENT_55_LAWS(RAJ)8_1986.html
(2.) In D.B. Criminal Appeal No 147 of 1983, accused Nand Kishore is the appellant In D.B. Criminal Appeal No 148/1988, Kamlesh Kumar, Ram Dutta and Smt. Knmla are the appellants. D.B. Cr. Appeal No. 485/1984. is the State appeal against the acquittal of Kamlesh Kumar, Ram Dutt, Nand Kishore and Smt, Kamla of the offences under Secs, 147, 148, 447 read with Section 149, IPC.
(3.) The brief facts giving rise to this appeal lie in a very narrow compass and may be stated thus:;