CHUNIA S/O. GARSIA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1997-1-108
HIGH COURT OF RAJASTHAN
Decided on January 25,1997

Chunia S/O. Garsia Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

A.S. Godara, J. - (1.) Heard.
(2.) The learned counsel for the accused petitioner & P.P. for the State.
(3.) I have also been carried through the statements of PWs. Bharma, Phooli, Nani, Ramesh Vakita, Rama, Homa and have also perused Post Mortem report of the deceased Dhulia. Besides, I have also perused the challan papers of the cross FIR No. 108/95 in which Smt. Parwati, Smt. Geli, Smt. Uma are found to have been injured in the same incident.;


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