CHHOTE LAL Vs. ROHTASH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Out of the ten accused persons before the Court of Sessions, six were convicted for the offences under Ss. 148, 201/149 and 302/149 of the Indian Penal Code, [Hereinafter referred to as "IPC"] and separate punishment for each of the offences was prescribed, the maximum being imprisonment for life with a fine of Rs.5,000.00 and in default thereof, to undergo further imprisonment of six months under Sec. 302/149 IPC. The said conviction and sentence has been set aside by the High Court vide impugned judgment and order dtd. 20/11/2008.

(3.) Aggrieved by the acquittal of all the six accused, the appellant/complainant Chhote Lal has preferred this appeal.