SURESH KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-7-48
HIGH COURT OF RAJASTHAN
Decided on July 12,2021

SURESH KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

SANJEEV PRAKASH SHARMA,J. - (1.) Heard learned counsel for the appellant and learned Public Prosecutor.
(2.) These criminal appeals under Section 14-A (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.62/2020 registered at Police Station Sangad, District Jaisalmer for the offence under Sections 147, 148, 341, 323, 354, 355, 455, 307/149 IPC and Sections 3(1) (g) (r) (s), 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.
(3.) Criminal Appeal No.534/2021: Onkar Singh Vs State;


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