VIJAINDAN Vs. STATE

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellant claiming the following reliefs:-

(2.) The matter pertains to an incident that occurred in the year 1996 and the present appeal has been pending since 2000.

(3.) Vide impugned judgment dtd. 15/11/2000 the learned Additional Sessions Judge, Barmer in Sessions Case No. 16/97 convicted the appellant for the offence under Sec. 307 and 452 of IPC and sentenced him to undergo 3 years R.I. along with a fine of Rs.5,000.00 default in payment of which he was to further undergo 6 month R.I. and sentenced him to undergo 6 months R.I. along with a fine of Rs.1,000.00 default in payment of which he was to further undergo 1 month R.I. respectively.