SHARU Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The matter pertains to an incident which occurred in the year 2011 and the present appeal has been pending since the year 2020.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 03/11/2020, passed by the learned Sessions Judge, Banswara, in Sessions Case No. 191/2019 whereby the appellant was convicted for the offences under Ss. 304 II IPC, and sentenced to undergo 10 years R.I. and a fine of Rs.3,000.00 in default of payment of which he was to further undergo 03 months S.I.