MANGI 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 appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 12/5/1994 passed by the learned Additional District and Sessions Judge No. 1, Chittorgarh in Sessions Case 131/88 whereby the appellant was convicted for the offences under Ss. 147, 323/149 and 304-II/149 of IPC and sentenced to undergo one years' R.I.; sentenced to undergo six months' R.I. and sentenced to undergo four years' R.I. respectively.