RAM CHANDRA 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 1994 and the present appeal has been pending since the year 1996.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 28/2/1995 passed by the learned Additional Sessions Judge, Chittorgarh in Sessions Case No.154/1994 whereby the appellant was convicted for the offence under Sec. 376 IPC and sentenced to undergo five years R.I. and a fine of Rs.100.00, in default of payment of which he was ordered to further undergo one month's R.I.