State vs Baburam And Ors ...
2023 Latest Caselaw 6953 Raj

                                   [2023:RJ-JD:30139]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Criminal Appeal No. 400/2003
                                   State Of Rajasthan
                                                                                                           ----Petitioner
                                                                          Versus
                                   1. Babu Ram
                                   2. Jeevan Ram
                                   3. Hukma Ram
                                   4. Deena Ram
                                   5. Nena Ram
                                   All sons of Baksha Ram, B/c Jat, R/o of Asavari, Police Station
                                   Bhavanda, Tehsil & District Nagaur
                                   6. Tilia S/o Ganesh Ram B/c Jat, R/o Asavari Police Station
                                   Bhavanda, Tehsil & District Nagaur
                                                                                                         ----Respondent


                                   For Petitioner(s)             :    Mr. S.K. Bhati, PP
                                   For Respondent(s)             :    Mr. Vineet Jain, Sr. Advocate assisted
                                                                      by Mr. Praveen Vyas



                                                   HON'BLE MR. JUSTICE FARJAND ALI

                                                                       Judgment

                                   DATE OF JUDGMENT                           :::                        06/09/2023
                                   BY THE COURT:-

1. The revision petition filed by the respondents being S.B.

Criminal Revision Petition No.1093/2002 has been disposed of

and the niceties of the matter has been discussed therein. The

conviction of the respondents has been maintained but sentence

has been reduced to the period already undergone by them.

2. Thus, nothing survives for consideration in this appeal,

therefore, the same is dismissed.

(FARJAND ALI),J 14-Mamta/-

Powered by TCPDF (www.tcpdf.org)