POLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 19/10/2012 passed by learned Special Additional District & Sessions Judge (Women Atrocities & Dowry Cases) Sriganganagar in Sessions Case No.42/2011:

(2.) Being aggrieved of his conviction and sentences, the appellant has approached this Court by way of this appeal under Sec. 374(2) Cr.P.C.

(3.) Facts relevant and essential for disposal of the appeal are noted hereinbelow:-