DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) Challenge in this appeal is to the judg ment of a Division Bench of the Rajasthan High Court, Jaipur Bench, upholding con viction recorded by learned Additional Ses sions Judge No. 2, Fast Track Court, for of fences punishable under Sections 302, 307, 324, 148, 452 and Section 323 read with Section 149 of the Indian Penal Code, 1860 (in short the 'IPC'). In all, five persons faced trial. The appeal filed by four others was allowed and conviction in respect of each one of them was set aside. They were con victed in terms of Section 302 read with 149, IPC, 307 read with 149, 324/149, 148/452 and 323, IPC. The 'appellant was sentenced to imprisonment for life and to pay a fine with default stipulations and to suffer 10 years, 1 year, 2 years and 6 months' impris onment in respect of other offences.