Rajasthan High Court - Jaipur
Ansaar @ Insaar Son Of Saeed Ahmad vs State Of Rajasthan on 2 March, 2023
Author: Ashok Kumar Jain
Bench: Ashok Kumar Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Appeal No. 2391/2022
Ansaar @ Insaar Son Of Saeed Ahmad
----Appellant
Versus
State Of Rajasthan
----Respondent
For Appellant(s) : None present For Respondent(s) : Mr. Laxman Meena, PP HON'BLE MR. JUSTICE ASHOK KUMAR JAIN Order 02/03/2023 None present for the appellant. This appeal is preferred by the appellant against order of conviction and sentence dated 31.10.2022 in Sessions Case No. 93/2019 passed by learned Special Judge, POCSO Act, 2012 and Commission for Protection of Child Right Act, 2055, No.3, Alwar.
Perused the record.
Admit.
Learned Public Prosecutor is directed to inform the complainant/victim through concerned SHO about date of hearing of present appeal.
List on 20.04.2023.
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