SHIV SAGAR Vs. STATE

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 1992 and the present appeal has been pending since the year 1994.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 25/11/1993 passed by the learned Additional Sessions Judge No.2, Chittorgarh in Sessions Case 142/93 whereby the appellant was convicted for the offences under Sec. 304 (II) IPC and sentenced to undergo 4 years R.I. and a fine of Rs.500.00 default of payment of which he was ordered to further undergo 6 months' S.I.