SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 20/11/2018 passed by the High Court of Judicature for Rajasthan Bench at Jaipur passed in D.B. Criminal Appeal No.818 of 2013 by which the Division Bench of the High Court has partly allowed the said appeal preferred by the respondent accused - Vijendra Singh and has set aside the conviction for the offence punishable under Sec. 302/149 IPC but has convicted for the offence punishable under Sec. 323 IPC, the original complainant/informant has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Shri Siddhartha Dave, learned Senior Advocate has appeared as Amicus Curiae on behalf of the appellant, Shri Vishal Meghwal, learned counsel has appeared on behalf of the respondent - State and Shri Abhishek Gupta, learned counsel has appeared on behalf of respondent no.2.