RAJURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application (1/2023) for early listing of the case is allowed for reasons stated therein.

(2.) The matter is being heard and decided today itself.

(3.) Instant criminal appeal has been filed by the appellant against the judgment dtd. 15/4/1997 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act, Cases Court, Merta in Sessions Case No. 30/93 by which the learned Judge convicted and sentenced the appellant as under:-