RAM RATAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Leave granted.

(3.) This appeal is directed against the judgment and order, dated August 27, 2009 passed by a learned single judge of the Rajasthan High Court in the appellants appeal (Criminal Appeal No. 1139 of 2006) from the judgment and order of conviction and sentence passed against him by the trial court.