Mahendra Gurjar @ Mahi Son Of ... vs State Of Rajasthan
2023 Latest Caselaw 2719 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Criminal Appeal No. 6/2023

                                    Mahendra Gurjar @ Mahi Son Of Tejulal
                                                                                                          ----Appellant
                                                                        Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE ASHOK KUMAR JAIN

Order

08/03/2023

None present for the appellant.

Learned Public Prosecutor accepts notice on behalf of the

State-respondent.

The present appeal is preferred against order of conviction

and sentence dated 30.09.2023 passed by learned Special Judge

(POCSO) Act, No.1, Ajmer in Sessions Case No.66/2021.

Perused the judgment.

Admit.

Call for record.

Learned Public Prosecutor is directed to intimate the

complainant / victim through concerned S.H.O. regarding filing of

this appeal, if not already intimated.

List on 27.04.2023.

(ASHOK KUMAR JAIN),J

Ashwani/-50

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