Sandeep Mehta, J. - (1.) The appellants herein stand convicted and sentenced as below vide judgment dated 03.12.2011 passed by learned Additional Sessions Judge No.1, Chittorgarh in Sessions Case No.89/2011 (88/2010). JUDGEMENT_14_LAWS(RAJ)2_2019_1.html
(2.) Being aggrieved by their conviction and the sentences awarded, the appellants have preferred the instant appeal under Section 374 (2) CrPC.
(3.) Brief facts relevant and essential for disposal of the appeal are noted hereinbelow.;