AJEETKANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In 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 Court, for the safety of all concerned.

(2.) Counsel for the petitioner submits that a complaint was filed against present petitioners, in which, the learned trial court acquitted present petitioners vide order dtd. 21/1/2015. Thereafter, an appeal was filed by respondent/complainant wherein the judgment of acquittal was reversed and conviction was recorded by learned appellate court vide order dtd. 11/11/2016.

(3.) Counsel for the petitioner submits that as per judgment of Hon'ble Division Bench of this Court in Dhanne Singh Vs. Shyam Singh Vs. State of Rajasthan (D.B. Criminal Revision Petition No.411/2012) decided on 2/12/2014), on a reference being made, following question came to be framed for adjudication by a Larger Bench :-