Sandeep Mehta,J. - (1.) The appellant herein has been convicted and sentenced as below vide Judgment dated 30.07.2020 passed by the learned Additional Sessions Judge, Bhinmal, District Jalore in Sessions Case No.46/2012 (C.I.S. No.95/2014): JUDGEMENT_84_LAWS(RAJ)3_2021_1.html
(2.) Being aggrieved of the impugned Judgment, the appellant has preferred the instant appeal under Section 374(2) Cr.P.C.
(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:;