BANNA RAM Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Mr. Devendra Singh Bisht, who was earlier appointed as Amicus Curiae to argue the matter on behalf of the accused-appellants but Mr. Bisht was unreachable, despite several attempts to contact, therefore, this Court, appoints Mr. Nitesh Mathur, to argue the instant appeal on behalf of the accused-appellants as Amicus Curiae under the free legal aid scheme. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred claiming the following reliefs: