DURGESH PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor. Admit. Issue notice. Send for the record.

(2.) Learned Public Prosecutor accepts notices on behalf of the respondent - State of Rajasthan, therefore, notices need not be issued.

(3.) Record requisition may be given 'Dasti' to the learned counsel for the appellant.