BABARIA Vs. STATE

JUDGEMENT

(1.) The appellants have preferred this Criminal Appeal under Sec. 374 (2) Cr.P.C. praying for the following reliefs:-

(2.) The matter pertains to an incident which occurred in the year 1986 and the present criminal appeal has been pending since the year 1992.

(3.) This appeal has been preferred against the judgment dtd. 10/8/1992 passed by the Special Judge, SC/ST Prevention of Atrocities Court, Udaipur in Sessions Case No. 16/1992 whereby the accused appellants were convicted under Sec. 304 Part II read with Sec. 149 I.P.C., Sec. 148 I.P.C. and Sec. 323 read with Sec. 149 I.P.C. and were each awarded a sentence of 6 years R.I., 2 years R.I. and 6 months S.I. respectively, with the direction that the sentences were to run concurrently.