Mohd. Yamin, J. - (1.) Petitioner Shyamveer Gautam was convicted and sentenced by learned Chief Judicial Magistrate, Chittaurgarh by his judgment dated 31.12.1979 as follows- JUDGEMENT_38_LAWS(RAJ)11_1999_1.html
(2.) All the sentences were ordered to run concurrently. Dissatisfied with the convictions and sentences he preferred appeal which was dismissed by learned Additional Sessions Judge, Chittaurgarh on 14.9.1987. Thus revision petition has been preferred.
(3.) I have heard the learned counsel for the petitioner as well as learned Public Prosecutor at length and have gone through the record.;