JETHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted.

(3.) Appellant I (Jetha Ram) was convicted by the trial court under Section 326 of the Penal Code (for short "I.P.C.") and Appellants 2 and 3 (Balu Ram and Kishna Ram) under Section 326 read with Section 34, I.P.C. and they were sentenced to undergo rigorous imprisonment for a period of two years and pay a fine of Rs. 5,000 each ; in default imprisonment for a period of four months. On appeal being preferred by the Appellants, the High Court maintained the conviction, but reduced the sentence of imprisonment from two years to one year. Hence, this appeal by special leave.