Kanwaljit Singh Ahluwalia, J. - (1.) None was present on behalf of the appellant on 09.06.2017.
(2.) Today also, there is no representation on behalf of the appellant.
(3.) In the present appeal, the record was requisitioned from the trial Court. The same has been received and, hence, we proceed, after perusal of the record, to decide the present appeal with able assistance rendered by Mr. B.N. Sandu, ld. A.A.G. cum P.P. appearing on behalf of the State of Rajasthan.;