JODHA 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 1996 and the present appeal has been pending since the year 1999.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 3/12/1999, passed by the learned Sessions Judge, Rajsamand in Sessions Case No. 106/96, whereby the appellants were convicted for the offences under Ss. 147, 336/149 IPC and Sec. 3(1)(x) SC/ST (Prevention of Atrocities) Act and they were sentenced as under:-