AASUDA RAM RAVLANI Vs. SHAKIR ABDUL HUSSAIN
LAWS(RAJ)-2020-8-53
HIGH COURT OF RAJASTHAN
Decided on August 07,2020

Aasuda Ram Ravlani Appellant
VERSUS
Shakir Abdul Hussain Respondents

JUDGEMENT

- (1.) Convict Mohan Singh @ Mahaveer had faced trial in FIR No. 252 dated 24.05.2019 registered under Sections 302, 201 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') at Police Station Vigyan Nagar, Kota City. Learned trial court vide impugned judgment/order dated 26.02.2020/28.02.2020 has convicted and sentenced the convict as under: JUDGEMENT_53_LAWS(RAJ)8_2020_1.html JUDGEMENT_53_LAWS(RAJ)8_2020_1.html
(2.) The trial court has sent reference for confirmation of death sentence of the convict, whereas, convict has filed appeal challenging his conviction and sentence as ordered by the trial court.
(3.) Vide this judgment, above mentioned death reference as well as appeal filed by the convict would be disposed of.;


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