BHOOP SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1996-7-52
HIGH COURT OF RAJASTHAN
Decided on July 11,1996

BHOOP SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) This judgment will dispose of Criminal Appeal No. 629/80 and Criminal Revision Petition No. 63/81.
(2.) The appeal has been preferred by Bhup Singh, Dhanpat and Ram Singh, who were convicted by the learned Additional Sessions Judge, Nohar and sentenced as follows :
(3.) The revision petition has been preferred by one Prithvi Raj who had lodged report at the Police Station Berani. District Sriganga Nagar and who is dis-satisfied with the judgment of the learned Court below. It is pertinent to mention here that Surjit and Banwari had also faced trial but the learned Addl. Sessions Judge passed an order of acquittal qua them. The revision petitioner wants that they should also be punished.;


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