SONI Vs. STATE OF RAJASTHAN

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 1989 and the present appeal has been pending since the year 1993.

(3.) The accused-appellant laid a challenge to the judgment of conviction and order of sentence dtd. 5/5/1993 passed by the learned District & Sessions Judge, Rajsamand in Session Case No. 10/91, whereby the present accused- appellants, have been convicted and sentence is as follows: