Bhagga vs State (2023:Rj-Jd:32863-Db)
2023 Latest Caselaw 8012 Raj

[2023:RJ-JD:32863-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Jail Appeal No. 106/1991

Bhagga

----Petitioner Versus State

----Respondent

For Petitioner(s) : None.

For Respondent(s) : Mr. R.R. Chhaparwal, P.P.

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

Order

05/10/2023

1. The present jail appeal has been registered in respect of

judgment dated 19.1.1991 passed in Sessions Case No.72/1985

by Additional Sessions Judge No.2, Udaipur in State Vs. Khuman

Singh & Ors. Including Bhagga - accused no.6.

2. Even before the said appeal was registered, Regular D.B.

Criminal Appeal No.37/1991 had been filed on behalf of all the

convicts.

3. In that view of the matter, the present D.B. Criminal Jail

Appeal No. 106/1991 is dismissed with liberty to pursue D.B.

Criminal Appeal No. 37/1991.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J

32-Sumit/-

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