DALPAT BHAI AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsels.

(2.) Both these revision petitions are directed against the order passed by the learned Addl. District Judge (Fast Track), Jalore on 30/8/2002, whereby, inter alia upholding the conviction of accused persons Shambhoo Singh, Babulal and Chail Singh remanded the matter back to the learned trial court for passing the fresh orders with respect to delivery of gold/silver ingots recovered during investigation from the respondent Dalpat Bhai son of Mani Bhai Jain and Vilas Bhai son of Sindhu Ji after giving an opportunity of hearing to them as well as to the appellant Babu Lal son of Hajarimal Jain.

(3.) Appeal No. 137/2002 was filed by Babulal son of Hajarimal Jain inter alia on the ground that the goods recovered from respondents Dalpat Bhai and Vilas Bhai were out of the theft articles in relation to the theft which took place in his residence on 5/8/1997 vide report lodged with the police Ex.P/3 and, thus, in relation to these goods the matter was remanded back to the learned trial court. The present revision petitions filed by these two petitioners - Dalpat Bhai and Vilas Bhai are against this direction of remand.