MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On the direction of the Court the learned Public Prosecutor to notice and the appeal itself has been heard.

(2.) The appellant has been convicted under Sec. 307 I. P. C., and has been sentenced to two and a half years regorous imprionment and to pay a fine of Rs. 50.00. The appellant has further been convicted for the offence under Sec. 452, I.P.C., and has been sentenced to one year rigorous imprisonment and to pay a fine of Rs. 50/. In default of payment of fine he has been awarded one months further rigorous imprisonment on both the counts. The substantive sentences under both the counts were also ordered to run concurrently.

(3.) Heard learned counsel for the parties and perused the Judgment of the learned Sessions Judge, Churu.