RAMKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) D.B. Cr. Suspension of Sentence Application No. 968/2020 Registry is directed to prepare a mini paper book and supply a copy thereof to learned counsel for the appellant as well as learned Public Prosecutor.

(2.) S.B. Cr. Misc. Suspension of Sentence Application No. 336/2021 in S.B. Criminal Appeal No. 1641/2020 Though, the matter pertains to jurisdiction of Single Bench but today, it is listed in Division Bench as being a connected matter. At the request of learned counsel for the appellant, the matter is heard by the Division Bench.

(3.) This appeal preferred on behalf of the appellant - Babli is delayed by 260 days. The accused is in custody from 13.12.2018. Thus, we deem it fit to exercise suo moto powers and condone the delay occasioned in filing the appeal.