BHIM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Ms. Manisha Purohit, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the accused-appellant under the free legal aid scheme of RSLSA. Her remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(2.) The matter pertains to an incident which occurred in the year 1994 and the present appeal has been pending since the year 1995.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 25/4/1995 passed by the learned District and Sessions Judge, Jaisalmer in Sessions Case No.32/1994 whereby the appellant was convicted for the offences under Sec. 3(i)(x) SC/ST (Prevention of Atrocities) Act and sentenced to undergo six months' S.I. and a fine of Rs.1000.00 in default of payment of fine he was further ordered to undergo 45 days' S.I; and under Sec. 323 IPC sentenced to undergo three months' S.I. and a fine of Rs.500.00 in default of payment of fine he was further ordered to undergo one months' S.I (both sentences were ordered to run concurrently)