KAWALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed through legal aid by the appellant aggrieved of the judgment dtd. 22/9/2022 passed by Additional Sessions Judge, Dungarpur.

(2.) The appeal is barred by 223 days and an application under Sec. 5 of the Limitation act has been filed seeking condonation of delay.

(3.) The office has reported that another appeal being D.B. Criminal Appeal No. 154/2022 is already pending consideration, wherein, the said appeal has been filed by Shiva, Smt. Kanta and the present appellant Kawalal, Shiva and Smt. Kanta being his parents, and that in the said appeal, application seeking suspension of sentence on behalf of the appellant's parents Shiva and Smt. Kanta Lal has been allowed on 6/7/2023.