NAND LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been listed for hearing in the category of 'Special Fixed Matters - (30 Years Old Cases).

(2.) The appellant herein has been convicted and sentenced as below vide judgment dtd. 4/11/1991 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act-cum-Additional Sessions Judge, Bikaner in Sessions Case No.153/1990: <FRM>JUDGEMENT_178_LAWS(RAJ)11_2022_1.html</FRM>

(3.) Being aggrieved of his conviction and the sentence awarded, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.