HARDEVA RAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred against the judgment, dtd. 24/1/1990, passed by the learned Court below in Sessions Case No. 3/89 whereby the appellants herein were convicted for the offences under Ss. 307, 326, 324 and 450 I.P.C. and sentenced to 3 years R.I. along with a fine of Rs.50.00 in default of payment of which he was to further undergo 1 month R.I., 2 1/2 years along with a fine of Rs.50.00 in default of payment of which he was to further undergo 1 month R.I., 1 year R.I. and 2 years R.I., respectively. All the sentences were to run concurrently.

(2.) This Criminal Appeal has been preferred by the appellant praying that the appeal be allowed and the impugned judgment dtd. 24/1/1990 passed by the learned Sessions Court below in Sessions Case 3/89 be quashed and set aside, and the appellant be acquitted of all the charges for the offences levelled against him therein.

(3.) The matter pertains to an incident which occurred in the year 1988 and the present criminal appeal has been pending since the year 1990.