LAL SINGH ALIAS LEELU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With the consent of the parties, this appeal is being decided at this stage itself.

(2.) The Appellants have challenged the judgment dated 07.06.2008 passed by the Additional Sessions Judge (Fast Track) No. 3, Khetri, District Jhunjhunu, whereby the learned Judge had convicted the Appellants for offences under Sections 147, 148, 323 and 304 part II IPC and sentenced them as under:

(3.) For offence under Section 147 IPC, one year of rigorous imprisonment; for the offence under Section 148 IPC, two years of rigorous imprisonment; for offence under Section 323 IPC, for six months of rigorous imprisonment. The learned Judge has convicted Lal Singh, Appellant No. 1, for offence under Section 304 Part II IPC simpliciter and sentenced him to seven years of rigorous imprisonment, and has imposed a fine of Rs. 1,000/- and in default of payment of fine, to further undergo a term of six, months rigorous imprisonment. The learned Judge has also convicted Jagdish Appellant - No. 2, Smt. Lila Devi - Appellant No. 3 and Satyveer - Appellant No. 4 for offence under Section 304 Part II read with Section 149 IPC and sentenced them to seven years of rigorous imprisonment, and imposed a fine of Rs. 1,000/- and in default of payment of fine, to further undergo six months rigorous imprisonment.