GALBA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals are directed against the judgment dated May 19, 1988 of the Additional Sessions Judge No.1, Udaipur, convicting and sentencing the appellants as under: Galba Under Section 304/34, I.P.C. to Five Years Rigorous Imprisonment and a form of Rs. 500/-, and in default of payment of fine to further undergo three monthsT Rigorous Imprisonment. Under Section 325, I.P.C. to Two yearsT Rigorous Imprisonment and a fine of Rs. 500/- and in default of payment of fine to further undergo three months Rigorous imprisonment; and Under Section 323, I.P.C. to Six months Rigorous Imprisonment. Kesha Under Section 304/34, I.P.C. to Five Years Rigorous Imprisonment and a fine of Rs. 500/-, and in default of payment of fine to further undergo three months Rigorous Imprisonment. Under Section 325/34, I.P.C. to Two years Rigorous Imprisonment; and under Section 323 I.P.C. to Six months Rigorous Imprisonment. All the sentences have been ordered to run concurrently.

(2.) The case relates to the incident, which took place on January, 19, 1985. According to the prosecution, Lala R/o village Tikri, was hit by the accused by lathies. Lala received injuries on his chest and hand. The First Information Report of the occurrence was lodged at Police Station, Mandwa. As Lala died in the hospital, a case under Sections 302, 325 and 323, I.P.C. was registered against the accused.

(3.) I have gone though the judgment of the learned Additional Sessions Judge.