RAVJI ALIAS RAM CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against judgment Dated March 22, 1995 passed by the Division Bench, Rajasthan High Court (Jodhpur Bench). By the impugned judgment, the High Court affirmed the death sentence passed by the learned Additional Session Judge, Banswara, in Sessions Case No. 122/93 against the appellant in D. B. Criminal Murder Reference No. 3/94 and dismissed D. B. Criminal (Jail) Appeal no. 602/94 preferred by the appellant before the High Court against the conviction under Section 302 I. P. C. and sentence of death awarded against him by the learned Additional Sessions Judge in the said Session Case No. 122/93.

(3.) The appellant sent a special leave petition from the Jail where he is lodged. Initially a learned counsel of this Court was appointed as Amicus Curiae to represent the case of the appellant, Later on, the appellant wrote a letter to the Registry of this Court expressing his intention that one of the three advocates mentioned by him in his letter may be engaged to represent his case before this Court. Pursuant to such request. Mr. Natarajan, a senior advocate of this Court agreed to appear as amicus curiae in deference to the desire of the appellant. We appreciate such gesture on the part of Mr. Natarajan, for accepting the case of the appellant as amicus curiae.