ASURAM Vs. STATE

JUDGEMENT

(1.) The appellant-applicant herein has been convicted and sentenced as below vide judgment dtd. 10/9/2020 passed by learned Additional District and Sessions Judge No. 1, Barmer in Sessions Case No. 155/2016:

(2.) Shri Jain, learned counsel representing the appellant has preferred the instant application under Sec. 389 Cr.P.C. seeking release of the appellant on bail during pendency of the appeal.

(3.) Learned Public Prosecutor has filed reply to the application for SOS.