LABH CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants, Babru, Labh Chand, Ram Niwas, Ganpat, Karu alias Kalu, Bhagwana alias Bhagwan Singh, Gopal Lal and Nana Lal alias Nanu Ram, had been convicted by the learned Addl. Sessions Judge & Special Judge , Prevention of Atrocities on SC/ST, Pratapgarh, in Sessions Case No.17/2005 (227/2001) vide judgment dated 12.12.2005 for the commission of offence under section 148, 302/149, 325/149, 323/149 and sentenced them as under :- 1. For the commission of offence under section 148 IPC sentenced to two years' rigorous imprisonment,

(2.) For the commission of offence under section 302/149 IPC, sentenced to life imprisonment and a fine of Rs.1000/- and in default of payment of fine, to further undergo one month's simple imprisonment,

(3.) For the commission of offence under section 325/149 IPC, sentenced to five years' rigorous imprisonment and a fine of Rs.500/- and in default of payment of fine, to further undergo 15 days' simple imprisonment,