CHHATTAR SINGH 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 1997 and the present appeal has been pending since the year 2000.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 25/3/2000 passed by the learned Special Judge SC/ST Cases (Prevention of Atrocities Cases), Jalore in Criminal Case No. 14/98, whereby the appellant was convicted for the offences under Ss. 458, 354 IPC and 3 (1) (ii) of SC/SC Act and sentenced as under:-