MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material on record. The present appeal has been filed against the order of the Court below whereby the appellant has been convicted under Sec. 307 Penal Code and sentenced to three years R.l. alongwith fine of Rs. 3000.00.

(2.) Learned counsel for the appellant does not challenge the factum of conviction. However, the learned counsel for the appellant submits that about 1 year and one and half months sentence has already been undergone by the appellant and instead of requiring the accused appellant to serve out the complete sentence, it would be appropriate that he may be asked to pay compensation to the injured Smt. Kamla. He proposes that a sum of Rs. 20,000.00 may be ordered to be paid as compensation to be paid to the injured.

(3.) Learned Public Prosecutor states that the accused has committed the offence and, therefore, he should be dealt with.