Babloo Goswami S/O Late Shri ... vs State Of Rajasthan Through Pp
2021 Latest Caselaw 3953 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                           D.B. Criminal Misc. Suspension of Sentences Application
                                                                No.1159/2018
                                                                                        IN
                                                            D.B. Criminal Appeal No. 348/2018

                                    Babloo Goswami                    S/o     Late      Shri       Omprakash      Goswami      B/c
                                    Goswami
                                                                                                                      ----Appellant
                                                                                    Versus
                                    State Of Rajasthan Through PP
                                                                                                                  ----Respondent

For Appellant(s) : Mr. Ajatshatru Mina For Respondent(s) : Ms. Alka Bhatnagar, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

24/08/2021

As the appellant herein has also been convicted for offence

under Section 3(2)(v) of the SC/ST (Prevention of Atrocities) Act

vide the impugned judgment dated 30.05.2018, it would be

prudent to hear the complainant/victim in the appeal as well as in

the application for suspension of sentences.

Counsel for the appellant is directed to implead the

complainant/victim as a party respondent in the appeal as well as

in the application for suspension of sentences whereafter notice be

issued to such respondent.

Rule is made returnable in four weeks.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

PREETI VALECHA/Sudhir Asopa/663

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