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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS. 1078-1080 OF 2009

PAWAN KUMAR & ORS. Appellants

VERSUS

THE STATE OF RAJASTHAN Respondent

O R D E R

1. These appeals are filed against the judgment and  

order dated 24.09.2007 in D.B. Criminal Appeal Nos. 233,  

399 and 951 of 2003 of the High Court of Judicature of  

Rajasthan at Jaipur, whereby the conviction and sentence  

of the appellants under Section 302 read with 34 of the  

Indian  Penal  Code,  passed  by  the  Trial  Court,  was  

confirmed.   

2. We have heard learned counsel for the appellants.

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3. Having  heard  the  learned  counsel  for  the  

appellants at length and having gone through the records  

of the case, we are of the considered opinion that the  

judgment and order passed by the High Court does not  

require any interference by this Court.  Therefore, the  

Criminal Appeals are dismissed accordingly.

4. Fee  of  learned  amicus  curiae is  assessed  at  

Rs.7,000/-.

........................J.

(H.L. DATTU)

........................J.

(CHANDRAMAULI KR. PRASAD)

NEW DELHI; DECEMBER 06, 2012.