RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material on record.

(2.) The appellant applicant herein has been convicted and sentenced as below vide judgment dtd. 3/12/2016 passed by the learned Additional Sessions Judge, Sojat, District Pali in Sessions Case No. 12/2014:

(3.) The applicant-appellant has preferred this third application under Sec. 389 Cr.P.C. with a prayer for being released on bail during pendency of the appeal.