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Shiv Kumar Sharma, J.@mdashDhariya @ Dhara Singh (appellant herein) and co-accused Bhairu Singh were put to trial before learned Additional Sessions Judge (Fast Track) No. 1, Jhalawar, who vide judgment dated August 5, …
G.L. Gupta, J.@mdashThese appeals have been directed against the judgment dt. 28-9-1996 passed by the learned Addl. Sessions Judge No. 2, Chittorgarh whereby he convicted appellant Suvraj alias Shoraj u/s 376, IPC and s…
Mohini Kapoor, J.@mdashThe petitioner was convicted by the Addl, Munsif-Cum-Judicial Magistrate, Dholpur for the offence u/s 3/25 of the Arms Act and sentenced to six months rigorous imprisonment. The conviction and sen…
H.R. Panwar, J.@mdashBy this criminal revision petition under Sections 397/401, Cr.P.C., the petitioner complainant has challenged the order dated 21.9.2004 passed by Sessions Judge, Sri Ganganagar (for short ''the Revi…