STATE OF RAJASTHAN Vs. GULAB SINGH

JUDGEMENT

(1.) This criminal appeal under Sec. 378 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. 16/11/1995 passed by the learned District and Session Judge, Rajsamand, in Sessions Case No. 48/1993 (State of Rajasthan Vs. Hamer Lal & Anr.), whereby the accused respondents were acquitted of the offences under Ss. 460, 302/34 and 397 IPC.

(3.) The matter pertains to an incident which had occurred in the year 1982 and the present appeal has been pending since the year 1996.