ARJUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr.Harendra Singh Sinsinwar, learned counsel for the appellant as well as Mr.Nainu Ram, learned Public Prosecutor for the State of Rajasthan.

(2.) The present appeal has been preferred seeking interference with the judgment and order dated 15.09.1989 passed by learned Sessions Judge, Alwar in Sessions Case No.12/1988 convicting the appellant under sections 341 & 366 IPC. For the first offence, he was thereby sentenced to suffer 2 months simple imprisonment and for the second, to undergo 4 years simple imprisonment and pay fine of Rs. 200.00, in default thereof to further undergo 2 months simple imprisonment. Both the sentences were ordered to run concurrently.

(3.) The genesis of the prosecution case lies in the written report lodged on 10.10.1987 at about 7.35 A.M. at Police Station, Ramgarh by one Dharmvir alleging that in the previous night, while his daughter Nannu was sleeping on a cot alongwith others,