KARNI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Appeals under Sec. 374(2) Cr.P.C. have been preferred claiming, in sum and substance, the following reliefs:--

(2.) The matters pertain to an incident which occurred in the year 1988 and the present appeals have been pending since the year 1991.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 21/2/1991 passed by the learned Additional Sessions Judge, Nohar, in Sessions Case No. 13/89 (State of Rajasthan Vs. Munshiram & Ors.), whereby the accused-appellants have been convicted and sentenced as below:--