STATE OF RAJASTHAN Vs. VIJAY SINGH

JUDGEMENT

(1.) This criminal appeal under Sec. 378 (iii) and (i) Cr.P.C. has been preferred by the appellant-State claiming the following relief:--

(2.) The appellant-State laid a challenge to the judgment of acquittal dtd. 6/4/1995 passed by the learned Sessions Judge, District Sirohi in Session Case No. 51/87 (State of Rajasthan Vs. Vijay Singh and Ors.), whereby the accused respondents were acquitted of the offences charged against them under Ss. 148, 427/149, 323/149, 302, 323 and 302/149 of IPC.

(3.) The matter pertains to an incident which had occurred in the year 1987 and the present appeal has been pending since the year 1995.