BANSILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal is against conviction of accused-Banshi Lal and Jagdish. Counsel for the accused-appellants submits that the incident is of the year 1997 and there were cross-cases, therefore, the accused-appellants be granted benefit under Sec. 4 of Probation of Offenders Act as they have not other criminal antecedents.

(2.) This Criminal Appeal has been preferred under Sec. 374(2) Cr.P.C. praying for the following reliefs:-

(3.) The matter pertains to an incident that occurred in the year 1997 and the present appeal has been pending since 2001.