STATE Vs. CHANDRA ALIAS CHANDER BHAN

JUDGEMENT

(1.) This appeal has been registered, after grant of leave to appeal against the order dated 17th of October 1981, whereby the trial Court has acquitted the accused from the charges levelled for the offences under Section 307, 149, 148 I.P.C.

(2.) As per Clause VIII of Rule 55 of the Rules of the High Court for judicature for Rajasthan 1952 it is provided that a criminal appeal, application or reference under the Code of Criminal Procedure shall be heard and disposed of by a Judge sitting along except an appeal, application or reference in a case in which a sentence of death or imprisonment for life has been passed and in criminal matters against acquittal arising out of offences punishable only with death or imprisonment for life.

(3.) Rule 55, Clause (viii) is reproduced as under :