BAGDAWAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Although there are conflicting reports about death, but counsel for the appellant Mr. BS Rathore makes a statement at Bar that he has instructions from appellants No.1 and 4 as they are alive. The death of respondents No.2 and 3 is already recorded.

(3.) Counsel for the appellant submits that the incident is of year 1982 and is about 30 years old. The maximum sentence awarded is of three years' RI and thus, the appellants be given benefit under Sec. 4 of the Probation of Offenders Act.