JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 12/7/2017 passed by the learned Additional Sessions Judge No. 2, Bhilwara in Sessions Case No. 09/2015:-

(2.) He has filed the instant appeal under Sec. 374(2) Cr.P.C. for assailing the impugned Judgment.

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