HARIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four appeals have been preferred by the appellants herein for assailing the judgment dtd. 19/12/2014 passed by the learned Additional Sessions Judge No.5, Kota in Sessions Case No.03/2011, whereby each of the appellants has been convicted and sentenced as under:-

(2.) For the offence punishable under Sec. 147 IPC : To undergo simple imprisonment of one year alongwith a fine of Rs.2000.00 and in default of payment of fine, to undergo additional simple imprisonment of one month.

(3.) For the offence punishable under Sec. 302 read with Sec. 149 IPC : To undergo life imprisonment alongwith a fine of Rs.5000.00 and in default of payment of fine, to undergo additional simple imprisonment of three months.