SHIVLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Appeal preferred 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 1994 and the present Criminal Appeal has been pending since the year 1996.

(3.) Learned counsel for the appellant submitted that this Criminal Appeal has been preferred against the judgment dtd. 25/3/1996 passed by the learned Sessions Court, Nagaur in Criminal Case No. 14/1995, whereby the learned Court convicted the appellant, under Ss. 307, 324 and 326 I.P.C. and Sec. 3/25 Arms Act, 1959 for which he was awarded multiple sentences, all of which were to run concurrently and he was sentenced to 6 years R.I. along with a fine of Rs.500.00 in default of payment of which he was to further undergo 6 months imprisonment.