RAJU ALIAS RAJESH Vs. STATE OF H.P.

JUDGEMENT

(1.) Raju appellant alongwith Khampu Ram (since acquitted) were tried, convicted and sentenced as under: - Sr. No. Offence Substantive sentence Under -section 436, I. P. C. Rigorous imprisonment for 1 -1/2 years and fine of Rs. 500. In default of payment of fine taken together, convict Raju was directed to undergo further R. L for a period of four months.

(2.) Under section 380, I. P. C. Rigorous imprisonment for a period of one year and fine of Rs 500.

(3.) Under section 457, I. P. C. Rigorous imprisonment for one year and fine of Rs. 100.