SHANTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been preferred by the accused appellants against the judgment and order dated 30-1-1987 passed by the learned Sessions Judge, Udaipur in Sessions Case No. 152/85 whereby the learned Sessions Judge convicted the accused appellants for offence under Section 342, I.P.C. and Section 323, I.P.C. in place of Section 302, I.P.C. sentence each of them as under : Name of Accused Convicted under Section Sentence Awarded Snanti lal } 323 IPC 6 months) R.I. Rajnikant } Sardar Khan } Shantilal } 342 IPC 6 months) R.I. Rajnikant } Sardar Khan } Both the substantive sentences were ordered to run concurrently.@@@

(2.) It arises in the following circumstances:

(3.) On this report, police chalked out regular FIR Ex. P/2 and started investigation.