Sanjay Ray S/O Shri Mange Lal vs State Of Rajasthan
2021 Latest Caselaw 1161 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    D.B. Criminal Appeal (Db) No. 258/2020
                                    Sanjay Ray S/o Shri Mange Lal, R/o Noorpur, Police Station
                                    Manesar, Distt. Gurgaon, Haryana Presently R/o Bhadoli, Police
                                    Station Malakheda, Distt. Alwar Raj. (Presently Confined At
                                    Central Jail Alwar)
                                                                                                         ----Appellant
                                                                          Versus
                                    State Of Rajasthan, Through P.P.
                                                                                                       ----Respondent

                                   For Appellant(s)             :     Mr. Rahul Tiwari
                                   For Respondent(s)            :     Mrs. Alka Bhatnagar, P.P.


                                                 HON'BLE MR. JUSTICE SANDEEP MEHTA
                                                  HON'BLE MR. JUSTICE PRAKASH GUPTA
                                                                Order

                                   03/02/2021

The instant appeal under Section 374 CrPC has been

presented on behalf of the accused appellant Sanjay Ray by

counsel Mr. Rahul Tiwari assailing the judgment of conviction

dated 21.11.2019 passed by the learned Special Judge, POCSO

Court, Alwar in Sessions Case No.120/2018. The appeal is delayed

by 294 days.

It may be mentioned here that D.B. Criminal Appeal

No. 41/2020 was already presented on behalf of appellant by

counsel Mr. Vivek Gaur within the prescribed period of limitation.

Thus, without prejudice to the right of the appellant of pursuing

the challenge to the impugned judgment of conviction in D.B.

Criminal Appeal No. 41/2020, the instant appeal is disposed of as

being a second appeal against the same judgment.

(PRAKASH GUPTA),J (SANDEEP MEHTA),J

Sandeep Rawat/Rajat-7

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