KALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present Misc. Petition has been instituted pursuant to the communication dtd. 4/8/2011 addressed by the learned Additional Sessions Judge (Fast Track No.1), Banswara, informing about an anomaly in the final judgment dtd. 18/7/2011 rendered by a Coordinate Division Bench of this Court in Criminal Appeal No.374/2004 was brought to the Court's notice.

(2.) The matter has remained pending for a considerable period of time. Despite repeated attempts at service, no one appeared on behalf of the petitioner. Upon the Court's request, Ms. Shobha Prabhakar, Advocate, graciously consented to assist this Court.

(3.) In these circumstances, this Court appointed Ms. Shobha Prabhakar, Advocate, as Amicus Curiae to assist the Court, and granted her adequate time to examine the record.