BIRJU Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred by the appellant claiming the following reliefs:

(2.) The matter pertains to an incident which occurred in the year 1990 and the present appeal has been pending since the year 1992.

(3.) Ms. Sapna Vaishnav, learned counsel for the appellant submits that on 2/3/1990, an incident took place, for which an FIR was reported on 3/3/1992 in which, the allegation of rape was alleged upon the accused appellant supported by the statement of PW-2-Nema Ram.