RATTIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel on both the sides.

(3.) The appeal filed by accused No.1 Bhagwan Singh, is already dismissed inasmuch as ample material is found against him; he assaulted the deceased-Harjiram on the neck with a lathi. The evidence of the doctor PW-12 and the postmortem report support the version of the eyewitnesses in respect of accused No.1.