SAMDA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 22/10/1994 passed by learned Sessions Judge, Pali in Session Case No.31/1986 by which the learned Judge convicted and sentenced the appellant as under : <FRM>JUDGEMENT_103_LAWS(RAJ)4_2024_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) Brief facts of the case are that on 17/3/1986, complainant-Injured Narain Lal, Head Constable, gave a parchabayan at Banger Hospital, Pali to SHO, PS Pali to the effect that when he along with other police personnel was performing duty in a fair at Manpura, the accused-appellant inflicted knife injuries to him. On the basis of the said parchabayan, Police registered a case and started investigation.