JODHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The challenge in the present Criminal Appeal, filed by the accused appellants under Sec. 374 Cr.P.C. has been made to judgment dtd. 3/8/1992, passed by the Court of learned Special Judge, Sikar (for short, "the Trial Court") in Special Case No. 64/1993, whereby the Trial Court convicted the accused appellants for offences punishable under Ss. 448 and 323 IPC and under Sec. 3(1)(v) of SC/ST Act.

(2.) Learned Counsel for the accused-appellants submits that the present matter pertains to an incident which occurred in year 1992 and this criminal appeal has been pending since year 1994. Counsel makes only a limited prayer that without making any interference on merits/conviction, the sentence awarded to the present accused-appellants may be substituted with the period of sentence already undergone by them, which is about 35 days.

(3.) Learned Public Prosecutor has vehemently opposed the prayer made by learned Counsel for the accused-appellants.