SALIM Vs. STATE

JUDGEMENT

(1.) The instant Jail appeal has been preferred by appellant Salim for assailing the judgment dated 13.12.2018 passed by the learned Additional Sessions Judge No.2, Parbatsar, District Nagaur in Sessions Case No.1/2018, whereby he has been convicted and sentenced as below:- <FRM>JUDGEMENT_88_LAWS(RAJ)11_2020_1.html</FRM> All the sentences were ordered to run concurrently.

(2.) Shri Ashok Kumar, Advocate, was appointed as Amicus Curiae for arguing the appeal on beahlf of the appellant.

(3.) We have heard and considered the submissions advanced by Shri Ashok Kumar, Amicus Curiae and the learned Public Prosecutor and have gone through the record.