MOHANA RAM Vs. STATE OF RAJASTHAN

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 1987 and the present appeal has been pending since the year 1989.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 29/11/1989 passed by the learned Sessions Judge, Merta, in Sessions Case 2/88 (State of Rajasthan Vs. Mansukh and Ors.), whereby the accused-appellants have been convicted for the offence punishable under Ss. 302/149, 325/149, 323 and 147 IPC. For the offence punishable under Sec. 302/149 IPC, the accused appellants have been sentenced for life imprisonment and fine with default clause; whereas, for the offence punishable under Ss. 325/149, 323 and 147, the accused-appellants were ordered to be released, while extending them the benefit of Sec. 4 of the Probation of Offenders Act, 1958.