DAYARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these criminal appeals have been filed on behalf of the accused-appellant Dayaram for assailing the Judgment dated 08.07.2015 and are thus being decided together by a common Judgment.

(2.) Initially, Criminal Appeal No. 172/2018 was forwarded by the accused-appellant from the Central Jail, Udaipur and was barred by 1071 days.

(3.) Vide order dated 29.09.2018, this Court appointed Mr. Anil Upadhyay, Advocate as Amicus Curiae to plead the appeal on behalf of the accused-appellant and assist the Court. Thereafter, vide order dated 13.11.2018, the delay of 1071 days condoned and the appeal was admitted for hearing and the record was called for. Vide order dated 19.02.2020, the application for Suspension of Sentences filed on behalf of the accused-appellant was rejected.