GIRDHARI RAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred praying for the following reliefs:-

(2.) The matter pertains to an incident which occurred in the year 1992 and the present criminal revision has been pending since the year 1994.

(3.) This Criminal Appeal has been preferred against the judgment, dtd. 14/1/1994, passed by the Addl. District and Sessions Judge, Nagaur in Sessions Case No. 2/93 whereby the appellant was convicted for the offence under Sec. 304 II I.P.C. and was sentenced to 3 years R.I. along with a fine of Rs.30,000.00 in default of payment of which he was to undergo further 3 months of S.I.