RAJU DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. application under Sec. 482 Cr.P.C. has been preferred by the applicant Raju Das who has suffered conviction under two distinct and separate offences tried differently and in respect of which he has been awarded sentences differently.

(2.) The applicant was tried on the allegation of commission of offences under Ss. 302, 201 and 397/34 IPC in Sessions Trial No. 85/2001. By a judgment of conviction and order of sentence dtd. 4/10/2021, the applicant was held guilty for commission of above offences and was awarded life sentence.

(3.) The applicant was also subjected to trial in Sessions Trial No. 91/2001 in connection with commission of offences under Ss. 120B, 302/34, 397, 392 and 412 IPC in respect of another offence, distinct and separate from the offence for which he was earlier convicted in Sessions Trial No. 85/2001. In the subsequent trial, the applicant was held guilty for commission of offences punishable under Ss. 302/34, 120B, 397 and 201 IPC and vide judgment dtd. 15/4/2002, he was again awarded with imprisonment for life. The applicant is presently undergoing sentence of life imprisonment awarded to him under judgment dtd. 4/10/2001 in Sessions Trial No. 85/2001.