BALBIR SINGH ALIAS VIRA SINGH Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal under Sec. 374 (2) of the CrPC has been preferred assailing the judgment of conviction and order of sentence dtd. 29/4/1995, passed by the learned Sessions Judge, Sri Ganganagar in Sessions Case No.64/1994.

(2.) The appeal was filed by three appellants, who were convicted by the trial court, however, the appellant No.2 Hakam Singh and the appellant No.3 Sita Singh @ Sarjeet Singh have passed away and therefore, this court vide order dtd. 13/5/2025 has dismissed the appeal as abated to their extent. Thus, the appeal is being adjudicated by the instant judgment only for the appellant No.1 Balbir Singh @ Vira Singh, who has been convicted and sentenced by the impugned judgment, as under :- <IMG>JUDGEMENT_39_LAWS(RAJ)12_2025_1.jpg</IMG>

(3.) None appears on behalf of the appellant to argue the matter Looking to the fact that the case is very old, in the interest of justice, Ms. Nikita Vaishnav, Advocate, is appointed as Amicus Curiae to assist the Court on behalf of the appellant under the Free Legal Aid Scheme of the Rajasthan State Legal Services Authority (RSLSA). Her fee shall be paid by the RSLSA in accordance with its rules. With her valuable assistance, the Court proceeded to adjudicate the appeal.