LAWS(RAJ)-2022-2-198

SUNIL KUMAR Vs. STATE OF RAJASTHAN

Decided On February 14, 2022
SUNIL KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 13/9/2021 passed by the learned Additional Sessions Judge No.2, Hanumangarh in Sessions Case No.4/2016 :