Sunder Lal vs State Of Rajasthan
2023 Latest Caselaw 4191 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 500/2023

Sunder Lal

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. G.J. Gupta For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/05/2023

1. Let an explanation be summoned from the learned Additional

Sessions Judge No.4, Udaipur regarding omission of name of

the accused Kamlesh Kumar son of Poonam Chanda in

paragraph No.49 of the judgment of the conviction dated

26.04.2023 as well as in the order of sentence. He shall also

explain as to whether the said accused Kamlesh Kumar was

acquitted from the charges or he was convicted. The

information shall be sent to the trial Judge through e-mail

within five days from today. Thereafter, he/she would have

sent his/her response before 15.05.2023.

2. List this matter on 15.05.2023.

3. Requisition for summoning the record be given 'dasti'.

(FARJAND ALI),J

193-Ashutosh/-

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