MANOHAR LAL Vs. STATE

JUDGEMENT

(1.) The matter pertains to an incident that occurred in the year 2000 and the present appeal has been pending since 2000.

(2.) Vide impugned judgment dtd. 19/10/2000 the learned Additional Sessions Judge, Phalodi in Sessions Case No.4/2000 acquitted the accused-appellants for the offences under Ss. 307 and 307/149 IPC but convicted them for the offences under Ss. 148, 326/149, 325/149, 324/149 and 323/149 IPC and sentenced as under:- (Sentences will run concurrently). Sec. 148 IPC:- Six months' R.I. and a fine of Rs.100.00 in default of payment of which they were ordered to undergo further one months' S.I. (each).

(3.) Learned counsel for the accused-appellants submits that the accused-appellants do not have any criminal antecedents to their discredit.