KHAJAN AND ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 15.12.1986 passed by the learned Additional Sessions Judge, Jhalawar in Sessions Case No.88/85 thereby convicting the appellant No.1 under Sections 376/114 IPC and appellant No.2 under Section 376 IPC and sentencing them to suffer rigorous imprisonment for ten years and a fine of Rs.500/-, in default, to undergo rigorous imprisonment for another six months, they are in appeal seeking redress.

(2.) Noticeably, the appellant No.1 on his conviction under Section 376/114 IPC, had been sentenced also, to suffer rigorous imprisonment for ten years and to pay fine of Rs.500/-, in default, to undergo six more months of rigorous imprisonment.

(3.) I have heard Mr.Sanjay Mehrishi, learned counsel for the appellants and Mr.Javed Choudhary, Public Prosecutor, Rajasthan.