JORA RAM Vs. STATE

JUDGEMENT

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

(2.) The matter pertains to an incident which occurred in the year 1991 and the present appeal has been pending since the year 1993.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 28/8/1993, passed by the learned Additional Sessions Judge, Barmer in Sessions Case No. 96/1991, whereby the appellant was convicted for the offences under Ss. 323 and 376 IPC; under Sec. 323 IPC, the appellant was sentenced to undergo six months' R.I. and a fine of Rs.500.00, in default of payment of which he was ordered to further undergo two months' S.I.; under Sec. 376 IPC, the appellant was sentenced to undergo seven years' R.I. and a fine of Rs.1000.00, in default of payment of which he was ordered to further undergo three months' S.I.