BANSHI SINGH Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1993 and the present appeal has been pending since the year 1994.

(2.) Mr. DD Chitlangia, learned counsel appearing on behalf of the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 22/1/1994 passed by the learned Special Judge, Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Jodhpur in Sessions Case No. 118/1993 whereby the appellants were convicted for the offence under Sec. 341, 323 of IPC and Sec. 3(1)(x) and 3(1) (xi) of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act as under:-

(3.) Learned Public Prosecutor opposes the same.