- (1.) Delay condoned. Leave granted.
(2.) We have heard the learned counsel for the parties at length.
(3.) This appeal emanates from the judgment and order dated 25th May, 2006 passed by the High Court of Judicature at Rajasthan, Jaipur Bench, in Criminal Appeal No.356 of 1984 by which the High Court has affirmed the order of conviction and sentence passed by the Trial Court.;