SITA RAM Vs. STATE

JUDGEMENT

(1.) THREE accused named Dhanvir, Chander Pal and Sita Ram (appellant) were jointly tried for an offence punishable under Section 302/34 IPC as also for the offence punishable under Section 392/397/34 IPC and for an offence punishable under Section 25 of the Arms Act.

(2.) VIDE decision dated February 27, 1998, the three accused were convicted for the offence punishable under Section 302/34 IPC. Chander Pal and Sita Ram were found guilty of the offence punishable under Section 392/34 IPC as also for the offence under Section 25 of the Arms Act. Dhanvir was found guilty of the offence punishable under Section 392/397/34 IPC as also for the offence punishable under Section 27 of the Arms Act.

(3.) WHEREAS Crl.Appeal No.110/1998 and Crl.Appeal No. 302/1998 filed by Chander Pal and Dhanvir respectively were dismissed by a Division Bench of this Court on March 10, 2000, instant appeal continued to languish in the record room of this Court for the reason appellant preferred the same on December 19, 2000 after spending more than 11 years and one month in judicial custody.