NONGMEIKAPAM KOTISWAR SINGH,J. - (1.)Leave granted.
(2.)The present appeal has been preferred against the impugned judgment and order dtd. 9/11/2023 passed by the High Court of Judicature for Rajasthan, Jaipur Bench, Jaipur in S.B. Criminal Appeal No.562/1995 which partly allowed the appeal preferred by the appellant and other accused against the order of conviction dtd. 31/10/1995 passed by the Additional District and Sessions Judge, Gangapur City, Rajasthan in Session Case No.31/93.
(3.)The Additional District and Sessions Judge, Gangapur City in the aforesaid Session Case No. 31/93 had convicted the appellant under Ss. 148, 307/149, 326, 323/149, 452 IPC vide judgment dtd. 31/10/1995. Five other accused were also convicted under various Sec. of the Indian Penal Code, 1860 (for short "IPC") viz, Ss. 148, 452, 323, 307, 326 and 325 with which we are not presently concerned in this appeal as we are concerned with the conviction and punishment given to the appellant-Ramesh.