SITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Appeal has been preferred under Sec. 374(2) Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 2005 and the present appeal has been pending since 2005.

(3.) Vide impugned judgment dtd. 26/8/2005 the learned Additional District and Sessions Judge (Fast Track), Banswara in Sessions Case No.47/2005 convicted accused-appellant for the offence under Sec. 316 IPC and sentenced to undergo three years simple imprisonment with a fine of Rs.1000.00 in default of payment of fine, further to undergo fifteen days simple imprisonment.