SHERA RAM Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.S.B. Criminal Appeal No.275/1993 :

(2.) This criminal appeal has been preferred claiming for the following relief:- 'It is, therefore, humbly and respectfully prayed that this appeal of the appellant may kindly be allowed and the judgment dtd. 27/7/93 passed by the additional District and Sessions Judge, Barmer may kindly be quashed and set aside and the appellant may kindly be acquitted from the charges levelled against him.'

(3.) The FIR in the present case was lodged on 25/2/1993 at P.S. Sadar, Barmer. The allegations were to the effect that the appellant committed rape upon wife of Khushalaram. Counsel for the appellant submits that the prosecution story indicates that there were relationship between prosecturix and accused and as they were caught red-handed, the incident in-question was reported.