DASHRATH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2003-1-83
HIGH COURT OF RAJASTHAN
Decided on January 17,2003

DASHRATH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) 1. Heard learned counsel for the parties.
(2.) Learned counsel for the accused applicant submits that co-accused Shyam Singh had illicit relations with co-accused Poonam, wife of deceased and the casque of death is knife injuries and knife has been recovered from Shyam Singh.
(3.) These facts are not controverted by learned PR;


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