SARDAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal 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 appeal has been pending since the year 1995.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 15/7/1995 passed by the learned District and Sessions Judge, Dungargarh in Sessions Case 113/94 whereby the appellants were convicted for the offences under Sec. 304 Part-II and sentenced to undergo 07 years' R.I. and a fine of Rs.1,000.00 each and in default of payment of which they were ordered to further undergo 6 months' R.I.