Gopal Krishan Vyas, J. - (1.) The defects, as pointed out by the office is overruled.
(2.) Heard the learned counsel for the petitioner.
(3.) As per the facts of the case, vide order dated 19.06.2012 passed by Gram Nayaylay, Sanchore, District Jalore, the petitioner was convicted and punished for different offences. The details of which, are as follows:- JUDGEMENT_237_LAWS(RAJ)12_2014.html;