BHERARAM Vs. STATE

JUDGEMENT

(1.) At the outset, counsel for the appellant further submits that appellant no.1 Bheraram has expired and only appellants no.2 & 3 are surviving.

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

(3.) The matter pertains to an incident that occurred in the year 1995 and the present appeal has been pending since 1997.