OM PRAKASH 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 1987 and the present appeal has been pending since the year 2001.

(3.) Learned counsel for the appellant submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 03/11/2001 passed by the learned Additional Sessions Judge (Fast Track), Ratangarh, District Churu, in Sessions Case No.43/2001 (46/95 of ADJ, Ratangarh), whereby the appellants no.2 to 4 have been given the benefit of Sec. 4 of Probation of Offenders Act and appellant no.1 was convicted for the offences under Ss. as under:-