JEEWA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals are disposed of by this common Judgment as they arise out of the same order passed by the learned Sessions Judge, Sirohi dated 25.11.85.

(2.) These appeals have been directed against the Judgment of learned Sessions Judge, I Sirohi dated 25.11.85 in Sessions Case No. 33 of 1984 whereby he convicted accused Jeewa for offences Under Sections 302, 325, 148, 323 and 341 IPC and sentenced him to undergo imprisonment for life and a fine of Rs. 500/-, in default of payment of fine to further undergo one year's rigorous imprisonment on the first count, one year's rigorous imprisonment and a fine of Rs. 100/- and in default of payment of fine three months' rigorous imprisonment on the second count, one year's rigorous imprisonment on the third count, three months' rigorous imprisonment on the fourth count and fifteen days' simple imprisonment on the fifth count. Substantive sentences were ordered to run concurrently.

(3.) Accused Natha, Achla, Hatha, Rama, Manra, Lumba, Bhera and Leela were convicted for offences Under Sections 148,323 and 341 IPC and each of them were sentenced to one year's rigorous imprisonment on the first count, three months' rigorous imprisonment on the second count and fifteen days simple imprisonment on the third count. Accused Bhera was additionally convicted for offence Under Section 325 IPC and sentenced to one year's rigorous imprisonment and a fine of Rs. 100/-, in default of payment of which three months' further rigorous imprisonment was awarded. All the substantive sentences awarded to each of the accused were ordered to run concurrently and further that all the accused were given benefit of Section 428 of the Code of Criminal Procedure.