STATE OF RAJASTHAN Vs. KESAR DEVI

JUDGEMENT

(1.) In the present appeal, two defects have been pointed out by the office, one of them being valuation of the appeal not having been mentioned.

(2.) Learned counsel Ms. Akshiti Singhvi for Mr. Sandeep Shah, Additional Advocate General, appearing for the appellants-State submits that the present appeal has been filed by the State and the State is not required to deposit the Court fee as the same is exempted. Therefore, non-mentioning of the valuation of the appeal would not be of much consequence and therefore, the said defect be overruled.

(3.) In view of the submissions made, defect of the valuation of appeal not being mentioned is overruled.