LAWS(RAJ)-2022-5-51

BHEEMA RAM Vs. STATE OF RAJASTHAN

Decided On May 11, 2022
Bheema Ram Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned learned public prosecutor and learned counsel for the complainant. Perused the material available on record.