RAJU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY judgment dated 28.6.2003 learned Additional Sessions Judge (Fast Track), Jodhpur convicted the accused appellant for commission of offences punishable under Sections 498A, 302 and 307 Indian Penal Code. For the offences aforesaid the accused was sentenced as under:

(2.) SECTION 498A IPC: Three years rigorous imprisonment with a fine of Rs. 200/ - and further to undergo seven days rigorous imprisonment in event of default in payment of fine;

(3.) SECTION 302 IPC: Life imprisonment with a fine of Rs. 2000/ - and further to undergo three months rigorous imprisonment in event of default in payment of fine.