POORANMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant, Pooranmal [Hereinafter, referred to as "appellant-Pooranmal".], along with one Ladu Lal faced trial in Sessions Case No. 33 of 2010 before the Court of the Additional Sessions Judge, (Women Atrocities Cases), Bhilwara, Rajasthan [Hereinafter, referred to as "trial Court".]. Both the accused were convicted by the trial Court vide judgment and order dtd. 8/2/2012, for the offence punishable under Ss. 302/34 of the Indian Penal Code, 1860 [Hereinafter, referred to as 'IPC'.] [Ss. 103 (1)/3(5) of the Bhartatiya Nyaya Sanhita, 2023 [Hereinafter, referred to as 'BNS'.]] and were sentenced to undergo life imprisonment and fine of Rs.5,000.00 with default stipulation. Both the accused were also convicted for the offence punishable under Sec. 201 of the IPC [Sec. 238 of the BNS] and sentenced to undergo seven years rigorous imprisonment and fine of Rs.5,000.00 with default stipulation. Both the sentences were ordered to run concurrently.