GAJA NAND Vs. STATE

JUDGEMENT

(1.) None appears for the appellant despite specific note in the cause-list that old matters prior to 2000 shall not be adjourned.

(2.) Mr. Suresh Khadav, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the accused-appellant under the free legal aid scheme. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) The matter pertains to an incident which occurred in the year 1995 and the present criminal revision has been pending since the year 1999.