OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 11/11/2011 passed by learned Addl. Sessions Judge (Fast Track), No.2, Hanumangarh Headquarter Nohar in Sessions Case No.18/10 (17/10):- <FRM>JUDGEMENT_92_LAWS(RAJ)6_2022_1.html</FRM>

(2.) He has preferred the instant appeal under Sec. 374(2) Cr.P.C. for assailing the impugned judgment of conviction and the sentences awarded to him by the trial court.

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