GOMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1983-12-45
HIGH COURT OF RAJASTHAN
Decided on December 05,1983

Goma Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

M.C. Jain, J. - (1.) Heard the learned counsel for the parties on merits.
(2.) Bhima, who is said to be the another of the grievous injury, has been extendend the benefit of probation.
(3.) In the circumstances of the case, I am inclined to accept the prayer of the learned counsel for the appellant to grant the benefit of probation to the appellants.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.