MAG SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2011-11-207
HIGH COURT OF RAJASTHAN
Decided on November 01,2011

MAG SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Sandeep Mehta, J. - (1.) Heard.
(2.) The present criminal revision has been filed by petitioner Mag Singh challenging the order dated 28.10.1993 passed by the learned M.J.M., Sanchore in Criminal Case No.195/1990 whereby the petitioner was convicted and sentenced as under:- JUDGEMENT_207_LAWS(RAJ)11_2011_1.html
(3.) The conviction order dated 28.10.1993 has been affirmed by the learned Sessions Judge, Jalore vide order dated 28.7.1994.;


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