RAMESH LAL Vs. STATE OF J&K

JUDGEMENT

(1.) CONDONATION of delay for filing this conviction appeal has already been granted in CMP No: 253 of 1994 on 8 -3 -1995.

(2.) ON coming up this appeal for admission and after hearing learned counsel for the parties and considering the application for bail which came to be registered as Cr. M.P. No: 22 of 1994, it is proposed to dispose of the matter at the preliminary hearing.

(3.) LD . Counsel for the appellant has drawn my attention to the fact that the accused who has been concvicted under Section 376/511 RPC for having comitted attempt to rape with a minor girl of eight years, admittedly when the accused/appellant was below the age of 21 years.