LADU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has already been dismissed as abated by this Court qua appellant Nos.2 and 3 namely Jiwan Singh and Gom Singh Vide order dtd. 17/1/2024.

(2.) Hence, the present appeal is being decided only in respect of appellant No.1-Ladu Singh.

(3.) Instant criminal appeal has been filed by the appellant No.1 Ladu Singh against the judgment dtd. 11/10/1990 passed by learned Additional Sessions Judge, Rajsamand, in Sessions Case No.36/1988 by which the learned Judge convicted and sentenced the appellant No.1 Ladu Singh as under : <FRM>JUDGEMENT_104_LAWS(RAJ)4_2024_1.html</FRM>