- (1.) This appeal is directed against the judgment dated 20.9.2008 passed by Additional Sessions Judge No.2, Sri Ganganagar, Camp Suratgarh in Case No.42/2004 convicting and passing the sentence against the accused-appellants as under:- Appellant-accused No.3 Natha Singh:- JUDGEMENT_205_LAWS(RAJ)9_2016.html
(2.) Fir lodged by complainant Sharpudeen reads as under:-
(3.) During the trial, charges were framed and accused Deshu Singh alias Desharaj Singh, Mehtab Singh, Natha Singh and Mita Singh alias Gurmeet Singh were charged for the offences under Sections 147, 148, 341, 307, 302 read with Section 149 I.P.C. and Section 27 of the Arms Act, accused Mangal Singh, Surjeet Singh, Resham Singh and Ranjeet Singh were charged under Section 147,148, 341, 307, 302 read with Section 149 I.P.C. The prosecution produced fifteen witnesses and sixty eight documents were got exhibited.;