Puni Ram @ Punya S/O Ramesh vs State Of Rajasthan
2021 Latest Caselaw 78 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                D.B. Criminal Appeal (Jail) No. 205/2020

                                    Puni Ram @ Punya S/o Ramesh
                                                                                                     ----Appellant
                                                                      Versus
                                    State Of Rajasthan
                                                                                                   ----Respondent

                                   For Appellant(s)         :     By Post
                                   For Respondent(s)        :     Mr. N.S.Gurjar, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

05/01/2021

This Criminal Jail Appeal has been received by post.

Mr. Rinesh Gupta, Advocate is appointed as amicus

curiae. The Secretary Legal Service Authority at Jaipur be

intimated for necessary steps.

The Registry is directed to supply copy of the judgment

and statements of witnesses recorded during trial to the learned

amicus curiae as well as to the learned Public Prosecutor.

Call for the record.

List soon after receipt of the record.

(MANOJ KUMAR VYAS),J (GOVERDHAN BARDHAR),J

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