PRABHU LAL Vs. STATE

JUDGEMENT

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

(2.) Mr. Himanshu Trivedi, Advocate is appointed as Amicus Curiae to argue the matter on behalf of the accused-petitioners under the free legal aid scheme of RSLSA. His remuneration shall be paid by the Rajasthan State Legal Services Authority as per the rules.

(3.) The matter pertains to an incident which occurred in the year 1988 and the present appeal has been pending since the year 1994.