BHIMSEN 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 1991.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 30/5/1991 passed by the learned Additional District and Sessions, Raisinghnagar, in Sessions Case 48/89 (State of Rajasthan Vs. Bhimsen), whereby the present accused-appellant has been convicted and sentenced as below: