PAVAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 374(2) Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1988 and the present appeal has been pending since 1994.

(3.) Vide impugned judgment dtd. 7/4/1994 the learned Additional Sessions Judge, Churu Camp Rajgarh in Sessions Case No. 94/93 convicted accused-appellant for offence under Sec. 307 IPC and sentenced to undergo five years' R.I. and a fine of Rs.5,000.00 in default of payment of which he was further ordered to undergo six months' S.I.