Bhagwati Prasad, J. - (1.) The accused appellants were tried by the learned Additional Sessions Judge, Ratangarh in Sessions Case No. 67/92 for offences under Sections 452, 302, 302/34 and 323 I.PC. The learned Additional Sessions Judge, Ratangarh vide his judgment dated 31.5.1997 convicted and sentenced the accused appellants as under- JUDGEMENT_68_LAWS(RAJ)11_1998_1.html
(2.) All the sentences were directed to run concurrently.
(3.) Being aggrieved by their conviction and passing of sentences against them, the accused appellants have preferred this appeal.;