POONA Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Appeal has been preferred under Sec. 374(2) Cr.P.C. praying that the judgment dtd. 15/9/1990 passed by the learned Sessions Court, Nagaur, in Sessions Case No. 12/1989, whereby the appellants were convicted under Sec. 304 Part II I.P.C. read with Sec. 34 I.P.C. and were sentenced to undergo 7 years R.I. each, be quashed and set aside.

(3.) The matter pertains to an incident that had occurred in the year 1988 and the present appeal has been pending since the year 1990.