JEETU RAM JEET KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though, bailable warrant is awaited but counsel for the appellant submits that record has already been received and incident is of 2/3/1997. The maximum sentence awarded is of six months' rigorous imprisonment, thus, prayed to reduce the sentence awarded to the period already undergone by the appellant.

(2.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:-

(3.) The matter pertains to an incident which occurred in the year 1997 and the present appeal has been pending since the year 1998.