Citation : 2025 Latest Caselaw 14176 Raj
Judgement Date : 14 October, 2025
[2025:RJ-JD:45114]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal (SB) No. 43/2025
Bharat S/o Shri Banshilal, Aged About 29 Years, R/o
Narayankheda, P.s. Dhamottar Dist. Pratapgarh, Raj. (Lodged In
Central Jail, Udaipur)
----Appellant
Versus
State Of Rajasthan, Through PP
----Respondent
For Appellant(s) : Mr. Shiv Singh
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
Mr. Omprakash Choudhary
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
14/10/2025
I.A. No.01/2025:-
1. The matter comes upon an application (I.A. No.01/2025)
filed by the appellant seeking correction to convert the present
appeal from S.B. Criminal Appeal to a D.B. Criminal Appeal.
2. Learned counsel for the appellant submits that the accused-
applicant has been convicted under Section 302 IPC and
sentenced to life imprisonment. However, inadvertently, instead of
filing of a D.B. Criminal Appeal, S.B. Criminal Appeal was filed. He,
therefore, prays that the present S.B. Criminal Appeal may be
treated as a D.B. Criminal Appeal, by way of filing the application
in question.
3. Having perused the judgment impugned, as well as the
contents of the application, the application is allowed.
(Uploaded on 14/10/2025 at 05:24:40 PM)
[2025:RJ-JD:45114] (2 of 2) [CRLAS-43/2025]
4. The Registry is directed to register the present S.B. Criminal
Appeal as a D.B. Criminal Appeal.
5. The present S.B. Criminal Appeal, is therefore, disposed of,
for statistical purpose.
(SANDEEP SHAH),J 43-devrajP/-
(Uploaded on 14/10/2025 at 05:24:40 PM)
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