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Hukma Ram vs State
2021 Latest Caselaw 9852 Raj

Citation : 2021 Latest Caselaw 9852 Raj
Judgement Date : 28 June, 2021

Rajasthan High Court - Jodhpur
Hukma Ram vs State on 28 June, 2021
Bench: Sandeep Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 537/2021

Hukma Ram & Ors.

----Appellant Versus State & Anr.

----Respondent

For Appellant(s) : Mr. Vishal Sharma through VC For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

28/06/2021

Learned counsel Shri Vishal Sharma representing the

appellants, submits that the appeal against the impugned

Judgment would lie under Section 11 of The Probation of

Offenders Act rather than one under Section 374 Cr.P.C. He prays

for and is granted time to file an application for amending the

appeal.

List on 02.07.2021 as prayed.

(SANDEEP MEHTA),J

2-Tikam/-

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