PREMPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide Judgment dated 02.03.2017 passed by learned Additional Sessions Judge No.1, Behror in Sessions Case No.11/2016:-

(2.) 'Convicted accused Prempal under Sec. 302 IPC whereas accused Sonu and Munni under Sec. 302/34 IPC: Sentenced to undergo imprisonment for life and to pay fine of Rs.1,00,000/-, in default of payment of fine to further undergo simple imprisonment for two years; Convicted accused Prempal under Secs.341 IPC whereas accused Sonu and Munni Devi under Sec. 341/34 IPC: Sentenced to undergo simple imprisonment for three months and to pay fine of Rs.250/-, in default of payment of fine to further undergo simple imprisonment for ten days; Convicted accused Prempal under Sec. 323 IPC whereas accused Sonu and Munni Devi under Sec. 323/34 IPC: Sentenced to simple imprisonment for six months and to pay fine of Rs.500/-, in default of payment of fine to further undergo simple imprisonment for one month; Convicted accused Prempal under Secs. 325 IPC whereas accused Sonu and Munni Devi under Sec.325/34 IPC: Sentenced to simple imprisonment for three years and to pay fine of Rs.10,000/-, in default of payment of fine, to further undergo simple imprisonment for six months.

(3.) Being aggrieved of their conviction and the sentences awarded to them by the trial court, the appellants have approached this Court by way of this appeal under Section 374 (2) CrPC.