Partu vs State
2023 Latest Caselaw 6075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

D.B. Criminal Appeal No. 264/2004

Partu S/o Khatu, age 75 years, Resident of Village Vandela Nawa-Gaon, District Banswara

----Appellant Versus State of Rajasthan

----Respondent

For Appellant(s) : Ms. Niki Vyas. For Respondent(s) : Mr. B.R. Bishnoi, PP.

Mr. R.R. Chhaparwal, PP.

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

18/08/2023

1. This appeal is directed against the judgment dated

28.02.2002 passed by Additional Sessions Judge, Banswara in

Session Case No.56/2001 whereby the appellant has been

convicted for offence under Section 302 of IPC.

2. Against the same judgment, another appeal being D.B.

Criminal Appeal No.769/2003 is already registered and is being

prosecuted by the appellant himself.

3. In that view of the matter, the present appeal is dismissed

with liberty to continue to prosecute Criminal Appeal

No.769/2003.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 15-DJ/-

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