KHIVSINGH AND ORS. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1978-7-39
HIGH COURT OF RAJASTHAN
Decided on July 28,1978

Khivsingh And Ors. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

C. Honniah, J. - (1.) IN this revision, petition, from the facts stated, it is clear that two distinct offences were committed by sets of accused persons. Learned Public Prosecutor concedes that there should be two trials. Accordingly, I direct that two cases be tried separately. The revision is accordingly allowed.;


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