SINGH, J. - (1.) Heard-learned Amicus Curiae for the appellant and the learned Public Prosecutor.
(2.) This jail appeal has been filed against the judgment dated 27-9-1991 delivered by the learned Additional District and Sessions, Judge, Barmer in Sessions Case No. 6/90 State v. Jiya Ram, by which the appellant was convicted under Sections 302, 397 and 450, I.P.C. and sentenced as below: @@1423.htm@@
(3.) All the sentences were directed by the learned Additional District and Sessions Judge, Barmer to run concurrently.;