CHHOTA AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE appellants, eight in number, were the accused on the file of learned Additional Sessions Judge (Fast Track) Bandikui bearing Sessions Case No. 23/2003. Learned Judge vide judgment dated September 4, 2003 convicted and sentenced the appellants as under:

(2.) THE facts are these:

(3.) GILA Ram (Pw.7) vide injury report (Ex.P32 -A) received following injuries: