MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1994 and the present appeal has been pending since the year 1994.

(2.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 18/8/1994, passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Jodhpur in Sessions Case No. 52/1994 whereby the appellant was convicted for the offence under Sec. 3(1)(a) of SC/ST (Prevention of Atrocities) Act and sentenced to undergo six months' S.I. and a fine of Rs.500.00 in default of payment of which he was ordered to further undergo two months' S.I.; and under Sec. 336 IPC sentenced with a fine of Rs.150.00 in default of payment of which he was further ordered to undergo 15 days' S.I.

(3.) Learned Public Prosecutor opposes the same.