The current appeals granted by special leave contest the collective ruling issued on February by the High Court of Judicature for Rajasthan Jaipur Bench in D B Criminal Appeals No ... of and No of wherein Raju Rajkumar's conviction under Section IPC was mitigated to Section Part I IPC while his convictions under Sections and of the Arms Act were upheld resulting in a ten- year rigorous imprisonment sentence and a fine of Rs - with an additional six months imprisonment for non-payment Co-accused Hemant Kumar who filed a separate appeal has been acquitted of all charges