MANGI LAL Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:

(2.) The matter pertains to an incident which occurred in the year 1992 and the present appeal is pending since 1994.

(3.) This Criminal Appeal has been preferred against the impugned judgment dtd. 29/7/1994 passed by learned Additional Sessions Judge No.1, Chittorgarh in Sessions Case No.23/93 whereby the appellant was convicted for the offence under Sec. 307 IPC and sentenced to undergo two years ' R.I. with a fine of Rs.500.00, in default of fine, to further undergo three months R.I.