STATE OF RAJASTHAN Vs. IQBAL

JUDGEMENT

(1.) Vide impugned judgment and order dated 3.12.1982, accused Mustaq had been convicted for having committed murder of Surendra Singh @ Suresh and causing simple injury by sharp weapon to his brother Ramesh Singh. He had been sentenced to undergo rigorous imprisonment for life and a fine of Rs. 250/-; in default of payment of fine to further undergo rigorous imprisonment for two months and six months' simple imprisonment and a fine of Rs. 250/- in default to undergo one month's simple imprisonment respectively.

(2.) The other co-accused Iqbal and Rauf had been acquitted for lack of sufficient evidence against them.

(3.) Being dis-satisfied by the acquittal of the two co-accused namely Iqbal and Rauf from the offence under Section 302 read with Section 34 IPC, the State of Rajasthan also preferred appeal.