BHANWARA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following relief:-

(2.) The matter pertains to an incident occurred in the year 1993 and the present appeal is pending since the year 1996.

(3.) The accused-appellants laid a challenge to the judgment of conviction and order of sentence dtd. 22/3/1996 passed by the learned Sessions Judge, Churu, in Sessions Case No.35/94 (State of Rajasthan Vs. Bhanwara Ram & Anr.), whereby the accused-appellants have been convicted and sentenced as below: