RAMESHWAR LAL Vs. STATE

JUDGEMENT

(1.) This criminal appeal under Sec. 374(2) Cr.P.C. has been preferred claiming the following relief:

(2.) The matter pertains to an incident which occurred in the year 1995 and the present appeal has been pending since the year 1998.

(3.) Learned counsel for the appellants submits that this Criminal Appeal has been preferred against the impugned judgment dtd. 25/7/1998, passed by the learned Additional Sessions Judge, Ratangarh in Sessions Case No. 10/97, whereby the appellants were acquitted for the offences under Ss. 307, 307/149 IPC, but convicted for the offences under Ss. 148, 447, 325, 323/149, 325/149. The appellant Rameshwar Lal was convicted for the offences under Ss. 148, 447, 325 and 323/149 IPC with sentence of one year's R.I. and a fine of Rs.250.00, fine of Rs.100.00, two years R.I. and a fine of Rs.500.00 and six months R.I. and the fine of Rs.250.00 respectively and in default of payment of Rs.250.00 for one month, for Rs.100.00 seven days, for Rs.500.00 three months and for Rs.250.00 for one month's further to under S.I. respectively. The appellants Balaram, Sohanlal and Jesara were convicted for the offences under Ss. 148, 447, 325/149 and 323/149 of IPC with a sentence of one year's R.I. and a fine of Rs.250.00 each, with a fine of Rs.100.00 each, two years R.I. and a fine of Rs.500.00 each and six months R.I. and a fine of Rs.250.00 each respectively and in default of payment of Rs.250.00 one month's, for Rs.100.00 seven days, for Rs.500.00 three months and for Rs.250.00 one month's further to undergo S.I. respectively. The appellant Jagdish Prasad was given the benefit under Sec. 6 to maintain peace and good behaviour for two years on a personal bond of Rs.3,000.00 and a surety bond in the like amount with an undertaking of not repeating such offence under Sec. 4 as well as compensation of Rs.1000.00 to be deposited under Sec. 5 of the Probation of Offenders Act.