STATE OF RAJASTHAN Vs. KANA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal, on behalf of State of Rajasthan, is directed against the impugned judgment dated 05.02.1983 passed by the Sessions Judge, Jaipur District, Jaipur in Sessions Case No.13/1981, whereby all the 19 accused persons were acquitted from all the charges levelled against them.

(3.) It is relevant to mention that Leave to Appeal in the present case against all the 19 accused persons was filed on 18.05.1983. This Court vide order dated 23.03.1984, refused to grant leave to appeal against 16 accused persons except three accused, namely, Madho S/o Ghasi, Mewa S/o Madhu and Kana S/o Madhu, against whom leave to appeal was granted, therefore, appeal was registered against above-named three accused persons only.