Farooq Hasan, J. - (1.) Bhopal Chand Jain has a grievance against his impending conviction and sentence imposed under a judgment dated 23rd April/2nd May, 1985 by Special judge (ACD cases) Rajasthan, Jaipur, and, therefore, assails the same by this appeal.
(2.) By the impugned judgment, the appellant has been convicted & sentenced as under: JUDGEMENT_48_LAWS(RAJ)7_19911.html
(3.) Both the sentences were ordered to run concurrently.;