STATE OF RAJASTHAN Vs. DEVILAL

JUDGEMENT

(1.) This criminal appeal under Sec. 378 Cr.P.C. has been preferred by the State claiming the following reliefs:

(2.) The matter pertains to an incident which occurred in the year 1990 and the present appeal has been pending since the year 1995.

(3.) By way of the instant appeal, the appellant-State laid a challenge to the judgment dtd. 31/3/1995 passed by the learned Sessions Judge, Merta in Sessions Case 22/90 (State of Rajasthan Vs. Devilal @ Devida & Ors.), whereby the accusedrespondents-Devilal @ Devida, Virdaram and Kewalchand have been acquitted and accused-respondent-Motiram and Annaram has been convicted under Ss. 323 & 325 IPC respectively, but were granted the benefit of Sec. 4 of the Probation of Offenders Act, 1958.