SUBHAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been preferred by the appellant Subhan Khan being aggrieved of the judgment dtd. 26/11/2010 passed by the learned Additional Sessions Judge, Sojat City in Sessions Case No. 17/2009 whereby, he has been convicted as under:-

(2.) Being aggrieved by the above judgment, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

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