MEHRAN KHAN Vs. STATE

JUDGEMENT

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

(2.) The matter pertains to an incident which occurred in the year 1975 and the present criminal revision has been pending since the year 1989.

(3.) This Criminal Appeal has been preferred against the judgment, dtd. 25/9/1989, passed by the learned Addl. Sessions Judge, Jaisalmer, in Sessions Case No. 11/88 whereby the appellants were convicted for the offence under Sec. 201 I.P.C. and awarded a sentence of 5 years R.I. along with a fine of Rs.200.00, in default of payment of which he was to further undergo 1 month S.I.