RAMESH KUMAR SIDHANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present criminal appeal has been filed by the appellant-complainant- Ramesh Kumar Sidhana against the judgment dtd. 24/9/2025 passed by the learned Additional District and Sessions Judge No.1, Hanumangarh (For short 'learned trial Court') in Session Case No.68/2021 (20/2022) (CIS 71/2021).

(3.) By passing the said judgment, the learned trial Court convicted the co-accused Ramesh Kumar S/o Shankarlal for the offences under Sec. 302 IPC, but extended the benefit of doubt and acquitted the accused respondent No.2- Ramlal from the offence under Sec. 302 IPC.