DOONGAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) For the murder of one Bhagwan Singh at Sikar, Rajasthan, on 27th May, 2005, 20 persons were tried. Nine have been convicted concurrently by the trial court and the High Court. They are the appellants. Others have either been acquitted or have died.

(3.) We have heard learned counsel for the parties at great length and also perused the record. We do not find any infirmity in the orders of the court below calling for our interference under Article 136 of the Constitution of India. The appeals are, accordingly, dismissed.