Darshan Singh vs State Of Rajasthan
2023 Latest Caselaw 2166 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Criminal Revision Petition No. 246/2023 Darshan Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahendra Singh, Present-in-

Person For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

13/03/2023

The defect has been pointed out by the Registry. As the

certified copies of judgment of trial Court and Court of appeal are

not annexed with the revision petition. By way of the judgment

impugned, the learned appellate Court had decided the appeal of

the accused persons Vijay and Madan Lal by the same order with

which the appeal of the appellant petitioner was decided. The

revision petition preferred on behalf of the accused persons Vijay

and Madan Lal has been registered before this Court and their

sentence has been suspended. The certified copies are already

taken with the files of Vijay and Madan Lal.

In this view of the matter, the want of certified copies of

judgment impugned is dispensed with and thus, the defect is

overruled.

Heard.

Admit.

Issue notice. Call for record.

(FARJAND ALI),J 171-divya/-

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