JABRU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide judgment dated 15.05.2015 passed by the learned Sessions Judge, Jodhpur District in Sessions Case No.175/2013:

(2.) Being aggrieved of his conviction and sentences, the appellant has preferred this appeal under Section 374(2) Cr.P.C.

(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below: