LAWS(RAJ)-2010-4-14
HIGH COURT OF RAJASTHAN
Decided on
April 05,2010
OM PRAKASH,KRISHAN LAL,NETA RAM,GOPI CHAND,HANS RAJ,NARENDRA SINGH,BHAGIRATH,OMPRAKASH,DHAN SINGH,SATYAVIR SINGH,BHIKHA RAM,RAJENDER KUMAR,ARVIND KUMAR,HAWA SINGH,MOTA RAM,HET RAM,PAWAN SINGH,SITA,MANJU RANI,ABDUL RAUF,GANPAT SINGH,PREMLATA,BHANWARA RAM,RAMNIWAS,RADHA KUMARI,RAJ MOHAN,KHETA RAM,ISHWAR DAN,BHINYA RAM,POONMA RAM,JETHU SINGH,MAHAINDAR GODARA,OM DUTT DAVE,SAWITA SHARMA,PRATIMA SHRANGI,GOKAL RAM,KARUNA KATARA,HARISH KUMAR JOHARI,RANVEER PRASAD,KASI RAM,MANNA LAL GARASIYA,RAJ KUMAR MALI,ASHOK KUMAR CHOUHAN,SNEHLATA SANWANIYA,KAILASH GARG,JAYA JOSHI,DHRUVTA PATEL,ANURAGA GAUTAM,JAS GIRI,KAMALESH KUMAR,BHANWAR LAL PATEL,RAJESH GHOTI,GANESH PRASAD VAISHNAV,PAPU PURI,JASSA RAM HARIJAN,ANGREJ SINGH SANDHU,SHISHPAL SARAN,REKHA KHANDELWAL,BABU LAL RAJPUROHIT,SAMTA SHARMA,SURENDRA VISHNOI,MONIKA GUGLANI,BHANWAR SINGH RATHORE,INDRAJ KUMAR,TODA RAM,MEHRAJ BANU
Appellant
VERSUS
STATE
Respondents