THANA SINGB & ANR. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1986-9-120
HIGH COURT OF RAJASTHAN
Decided on September 22,1986

Thana Singb And Anr. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

M.C. Jain, J. - (1.) Heard counsel for the parties.
(2.) Learned counsel for the petitioners does not challenge conviction of the petitioners. He however, submitted that the sentence awarded is severe.
(3.) These facts and circumstances may be considered that there were cross cases and one of the accused Bhag Singh has already been given the benefit of probation.;


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