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Judgment
This appeal is directed against the judgment dated 29.04.2023 passed by Special Judge, SC & ST (Prevention of Atrocities) Cases, Jalore in Sessions Case No.120/2021, whereby the petitioner has been convicted and sentenced.
Office has reported that another appeal being D.B. Criminal Appeal No.94/2023 against the same judgment by the same appellant is already pending consideration before this Court.
Learned counsel for the appellant in D.B. Criminal Appeal No.141/2023 indicated that the said appeal has been filed through legal aid, it appears that the legal aid was sought by the appellant and also made arrangements to question the validity of judgment on his own, based on which, already an appeal being D.B. Criminal Appeal No.94/2023 has been filed.
In that view of the matter, D.B. Criminal Appeal No.141/2023 is dismissed as withdrawn with liberty to pursue D.B. Criminal Appeal No.94/2023.
The application seeking suspension of sentence i.e. D.B. Criminal Misc. Suspension of Sentence Application No.930/2023 also stands dismissed.
