NARAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) These three appeals are directed against the impugned judgment dated 21st July, 1983 passed by Additional Sessions Judge No. 1, Alwar in Sessions Case No. 9/1983. Therefore, they are being disposed of by this common order.

(3.) Learned trial court vide its impugned judgment and order dated 21st July, 1983 while acquitting 6 accused persons i.e. (1) Amar Singh S/o Behari Singh, (2) Jaggi @ Jograj, (3) Mullan S/o Vishambhar Dayal, (4) Jadunath Singh S/o Babusingh, (5) Deputy Singh S/o Shriramsingh and (6) Narain S/o Prabhati from the charge under Section 395 IPC, convicted and sentenced each of the accused persons under Section 411 IPC to 3 years' rigorous imprisonment and a fine of Rs. 1000/-; in default of payment of fine to further undergo 6 months' simple imprisonment. Being aggrieved with the same, the accused Narain has preferred Appeal No. 340/83 and Amar Singh & Ors. have preferred Appeal No. 406/83. The State of Rajasthan has preferred Appeal No. 551/84 challenging the order of acquittal of accused persons from the charge under Section 395 IPC.