- (1.) All above three appeals are directed against the judgment dated 20.7.2007 passed by the learned Addl. District and Sessions Judge, Nimbahera in Sessions Case No. 93/2005 whereby the learned Trial Court held accused appellants Dali Bai W/o Bheru Giri and Kalu Giri S/o Narayan Giri guilty the offences under Sections 302/120B and 201 I.P.C. and passed the lowing sentence, which reads as under: JUDGEMENT_98_LAWS(RAJ)1_2017_1.html [both the sentences were ordered to run concurrently]
(2.) The learned Trial Court also while acquitting all other accused persons convicted one Deu Bai W/o Narayan Giri for the offence under Section 201 I.P.C. and passed sentence for one year RI along with fine of Rs. 250/-.
(3.) The appellant Dali Bai filed D.B. Cr. Appeal No. 780/2007 through her Counsel and also filed another appeal from jail being D.B. Cr. Appeal No. 11/2007. Similarly, the accused appellant Kalu Giri filed appeal being D.B. Cr. Appeal No. 106/2008 from Jail against the judgment dated 20.7.2007.;