NAND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant under Sec. 374(2) Cr.P.C. against the judgment dtd. 27/1/1995 passed by learned Additional Sessions Judge, Sojat Camp Jaitaran, District Pali in Session Case No. 37/1992 (06/1987) by which the learned Judge convicted and sentenced the appellant as under : <IMG>JUDGEMENT_149_LAWS(RAJ)5_2025_1.jpg</IMG> All the sentences were ordered to run concurrently.

(2.) Brief facts of the case are that the complainant Laburam (PW-2), Warden, Darbar Hostel, moved an application to SHO, PS Raipur to the effect that on 19/9/1986, one Omprakash was sleeping in room No. 3 of the hostel, accused- appellant came and assaulted him with a knife. On the said report, Police registered a case against the appellant and started investigation.

(3.) On completion of investigation, the police filed challan against the accused appellant before the Trial Court. Thereafter, the charges of the case were framed against the appellant, who denied the same and claimed trial.