CHHOTU DAS Vs. STATE OF RAJASTHAN

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.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:

(3.) The matter pertains to an incident which occurred in the year 1993 and the present appeal has been pending since the year 1995.