DAULARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The matter pertains to an incident which occurred in the year 2010 and the present appeal has been pending since the year 2018.

(3.) Learned counsel for the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 16/3/2018, passed by the learned Addl. Sessions Judge, Didwana, District Nagaur in Sessions Case No. 02/2011 (38/2014) whereby the appellants were convicted for the offences under Ss. 363, 366 A and 376 (2) (g) of IPC and sentenced to undergo ten years' rigorous imprisonment and a fine of Rs.10,000.00 and in default of payment of fine to further undergo five months additional imprisonment (for the offence under Sec. 376 (2) (g) of IPC), six years RI and a fine of Rs.6000.00 and in default of payment of fine to further undergo three months additional imprisonment (under Sec. 366A of IPC), and three years RI and a fine of Rs.3000.00 and in default of payment of fine to further undergo 11/z months additional imprisonment (for the offence under Sec. 363 IPC).