SHANKAR LAL 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 1988 and the present appeal has been pending since the year 1994.

(3.) Learned counsel for the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 20/9/1994 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act and Additional Sessions Judge, Bikaner in Sessions Case No.142/1990 whereby the appellants were convicted and sentenced as under: