BALWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the accused-Balwant Singh and Sukh Chain Singh who are brothers against a judgment dated 13.11.1987 by the learned Additional Sessions Judge No. 2, Hanumangarh, whereby, both have been found guilty for the offence punishable under Section 366 of the I.P.C. and have been awarded rigorous imprisonment for five years and a fine of Rs. 500/- each. For non-payment of fine, additional rigorous imprisonment for three months has been awarded to both.

(2.) The appellants and their father Gurdev Singh were tried in the said Trial Court for the offences punishable under sections 363, 366 and 376 of the IPC.

(3.) The accused-Gurdev Singh was acquitted of all the three charges. The appellants were acquitted for the offences punishable under sections 363 and 376 of the IPC. However, both were found guilty for the offence punishable under Section 366 of the I.P.C.