SUMATI 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 2002 and the present appeal has been pending since 2003.

(3.) Vide impugned judgment dtd. 5/5/2003 the learned Additional Sessions Judge, Fast Track, Balotra Camp at Barmer in Sessions Case No.114/2002 (9/2002) convicted accused-appellant for the offence under Sec. 306 IPC and sentenced to undergo five years rigorous imprisonment with a fine of Rs.1000.00 in default of payment of fine, further to undergo three months rigorous imprisonment.