SANDEEP MEHTA, J. - (1.) Heard learned Counsel representing the appellant and the learned Public Prosecutor. Perused the impugned judgment as well as the record.
(2.) The appellant Ranveer Singh has been convicted and sentenced as below vide judgment dated 1.9.1993 passed by the learned Additional Sessions Judge, Churu in Sessions Case No. 77/1992 (19/91): Offences Sentences Fine Default sentences; JUDGEMENT_152_LAWS(RAJ)1_2020.htm All the substantive sentences were ordered to run concurrently.
(3.) Being aggrieved of his conviction and sentences, the appellant has preferred this appeal under Section 374(2) Cr.P.C.;