AJIT SINGH CHOUDHARY AND Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1991-7-27
HIGH COURT OF RAJASTHAN
Decided on July 22,1991

AJIT SINGH CHOUDHARY Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

V.S.KOKJE, J. - (1.) Nine persons viz. (1) Mahesh Choudhary son of Veera Ram, (2) Ajit Singh son of Prabhu Ram Jat, (3) Rajesh son of Nemichand Choudhary, (4) Shyam Singh son of Nain Singh Rajput, (5) Rajendra Soni son of Umaida Ram Soni, (6) Bharat Bhusan son of Ram Bux Suthar, (7) Rajendra Ghanchi son of Girdhari Lal Ghanchi, (8) Kau Mal Sindhi son of Teu Mal Sindhi and (9) Dinesh alias Pappu Gujar son of Mohan Singh Gujar were prosecuted under Sections 147, 364, 330, 307 in the alternative 307/149, 342, 302 in the alternative 302/149 and 384 IPC for having caused the death of one Deepak Agrawal and several injuries to one Rajesh Jodha.
(2.) On trial, the learned Sessions Judge convicted and sentenced the Accused Person as follows : @@527.htm@@
(3.) Accused Mahesh and Ajit were further found guilty u/s 364 IPC in respect of Deepak Agrawal sentenced to undergo 5 years RI. Accused Mahesh was also found guilty u/S. 389 IPC and sentenced to undergo 1 year RI on that count. Accused Rajendra Ghanchi and Bharat Bhushan were acquitted of all charges.;


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