BHAWANI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following reliefs:

(2.) The matter pertains to an incident which occurred in the year 2011 and the present appeal has been pending since the year 2015.

(3.) Learned counsel for the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 14/10/2015 passed by the learned Additional Sessions Judge, Didwana, District Nagaur in Sessions Case No. 3/2012 whereby the appellants were convicted and sentenced as under:-