NENA RAM & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence passed by the learned Additional Sessions Judge No. 1, Jodhpur (for short 'the trial court hereinafter) in Sessions Case No. 33/86, whereby the trial court found the first appellant Nena Ram guilty for offence under sections 326, 324 and 323 I.PC. and convicted and sentenced him for the offence under section 326 I.PC. to undergo rigorous imprisonment for three years and a fine of Rs. 100.00 in default of payment of fine to further undergo one month's simple imprisonment; for the offence under Sec. 324 I.PC., one years rigorous imprisonment and for the offence under section 323 I.PC. to undergo six months rigorous imprisonment.

(2.) Second appellant Bhoora Ram was convicted under section 325 I.PC. and was sentenced to undergo rigorous imprisonment for two years and fine of Rs. 100.00 in default of payment of fine, further undergo simple imprisonment for one month. He was also convicted for the offences under sections 324 and 323 I.PC. and was sentenced to undergo one years and six months imprisonment respectively.

(3.) Third appellant Triloka Ram was convicted under section 323, 324/34 I.P.C. but instead of sending him jail, he was directed to be released on probation. All the substantive sentenced awarded against first and second appellants were ordered to run concurrently. Being aggrieved by the aforesaid conviction and sentences, the appellants have preferred this criminal appeal.