KHUSHWANT @ KUSHWANT JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) The matter comes up for orders on an application filed by appellants Counsel under Section 311 read with Sections 391 and 482 Cr.P.C. for summoning/recalling the prosecution witnesses.

(3.) The appellant herein has been convicted and sentenced as below vide the judgment dated 16.1.2017 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Merta District Nagaur in Sessions Case No. 213/2016 (43/2015). <FRM>JUDGEMENT_81_LAWS(RAJ)12_2019.htm</FRM>