Dalip Kumar vs State Of Rajasthan
2022 Latest Caselaw 14446 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1489/2019

Dalip Kumar S/o Shri Lal Chand, Aged About 37 Years, Khat Sajawar, Ward No. 5, Tehsil Sadul Shahar, District Sri Ganganagar, Rajasthan.

----Appellant Versus

1. State Of Rajasthan, Through P.p.

2. Dharam Pal S/o Shri Jaswant Ram, Dhingtaniya, P.s.

Sadul Shahar, District Sri Ganganagar, Rajasthan.

3. Shankar Lal S/o Shri Krishan Lal, Dhingtaniya, P.s. Sadul Shahar, District Sri Ganganagar, Rajasthan.

4. Sunita Devi W/o Shri Bhanwar, R/o Ward No. 7, Sadul Shahar, District Sri Ganganagar, Rajasthan At Present R/o C/o Dharampal S/o Shri Jaswant Ram, Dhingtaniya, P.s. Sadul Shahar, District Sri Ganganagar, Rajasthan.

----Respondents

For Appellant(s) : Mr. Abhishek Agrawal For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/12/2022

By way of filing the instant appeal, challenge has been made

to the judgment dated 09.08.2019 passed by learned Sessions

Judge, Sri Ganganagar in Sessions Case No.33/2017 (CIS

No.34/2017) whereby he has acquitted (the respondent Nos.2 to

4) for the offences under Section 364 read with Section 120-B of

IPC and Section 302 read with section 120-B and 201 of IPC.

As per Rule 55 of High Court of Judicature for Rajasthan,

1952 (Amended upto July, 2012) the appeal lies before the

Division Bench of this Court and an application has been preferred

(2 of 2) [CRLAS-1489/2019]

for converting the instant S.B. Criminal Appeal into a D.B. Criminal

Appeal.

For the reasons and grounds mentioned in the application,

the same is allowed.

Office is directed to treat this S.B. Criminal Appeal as D.B.

Criminal Appeal. Learned counsel for the appellant shall submit an

additional copy of the memo of appeal and other documents in

accordance with the prevailing legal procedure.

Upon conversion, the instant S.B. Criminal Appeal be listed

before appropriate Division Bench.

(FARJAND ALI),J 27-amit/-

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