MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have preferred the instant appeal under Sec. 374 CrPC for assailing the judgment dtd. 24/11/1990 passed by the learned Additional Sessions Judge, Nohar, District Sri Ganganagar in Sessions Case No.1/1990 arising out of FIR No.185/1989 registered at the Police Station Nohar, whereby they have been convicted and sentenced as below :- <FRM>JUDGEMENT_219_LAWS(RAJ)8_2022_1.html</FRM>

(2.) The appeal to the extent of the appellant No.3 Amar Singh has abated on 6/7/2018 pursuant to his death.

(3.) Upon this information, FIR No.185/1989 came to be registered at the Police Station Nohar for the offences punishable under Ss. 307, 147, 148, 149 and 323 IPC and investigation was commenced.