PRASHANT KUMAR AGARWAL, J. - (1.) Heard learned counsel for the parties on application No.2353 for early listing of the appeal.
(2.) For the reasons stated in the application, the same is allowed. The appeal is taken up for consideration today.
(3.) The appellant has preferred this appeal against the judgment dated 25.6.2013 passed by Sessions Judge, Sawai Madhopur in Sessions Case No.37/2012 whereby the accused appellant has been convicted and sentenced as under: JUDGEMENT_394_LAWS(RAJ)3_2014_1.html;