Kuldeep Son Of Balram vs State Of Rajasthan
2023 Latest Caselaw 2178 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Criminal Appeal No. 127/2023

Kuldeep Son Of Balram
                                                                    ----Appellant
                                     Versus
State Of Rajasthan
                                                                  ----Respondent

For Appellant(s) : Mr. Bheem Singh Dabla Ms. Manisha Surana For Respondent(s) : Mr. Babu Lal Nasuna, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/02/2023 Early listing application(1/2023) is allowed.

Heard on the application(129/2023) filed under Section 5 of

the Limitation Act.

For the reasons and grounds mentioned therein, and

considering the fact that the appellant was behind the bars and

this appeal is against the judgment of conviction and order of

sentence whereby he has been convicted and sentenced to suffer

20 years of imprisonment, it is deemed appropriate to allow the

application. Accordingly, the application for condonation of delay is

allowed. The appeal be treated within limitation.

Heard.

Admit.

Learned Public Prosecutor shall instruct the concerned SHO

to inform the complainant of this case regarding hearing of the

application for suspension of sentence so that he may be able to

protest to the application.

(2 of 2) [CRLAS-127/2023]

Record be summoned from the trial court.

Requisition be sent through E-mail or FAX.

List this case on 23.02.2023.

(FARJAND ALI),J

Anu /75

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