JEET SINGH Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.PC. has been preferred claiming the following relief:

(2.) The matter pertains to an incident occurred in the year 1985 and the present appeal is pending since the year 1989.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 15/12/1989 passed by the learned Session Judge, Sri Ganganagar, in Sessions Case No.02/1986 (State of Rajasthan Vs. Jeet Singh & Ors.), whereby the accused-appellants have been convicted and sentenced as below: