RAJU Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 374 Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1996 and the present appeal has been pending since 1997.

(3.) Vide impugned judgment dtd. 15/11/1997 the learned Additional Sessions Judge No. 3, Udaipur in Sessions Case No. 53/96 (Old 301/96) convicted the appellant for the offence under Sec. 324 of IPC and sentenced him to undergo 1 year' R.I., along with a fine of Rs.1,000.00 in default in payment of which he was to further undergo three month' Rigorous imprisonment.