KADIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants-Kadir @ Kadira and Faraz @ Pintu have filed Criminal Appeal No.437/2017 against the impugned judgment dtd. 21/1/2017 passed by Addl. Sessions Judge (Women Atrocities Cases) No.l, Kota in Sessions Case No. 128/2016, whereby the accused appellants were convicted for offence under Ss. 302 read with 34 IPC, 307 read with 34 IPC and 3/25 of Arms Act and acquitted from the offence under Sec. 148 IPC. For offence under Sec. 302 read with 34 IPC, they have been sentenced to undergo life imprisonment till the extinction of biological life and fine of Rs.10,000.00 and in default for nonpayment of fine, to further undergo sentence of one year simple imprisonment. For offence under Sec. 307 read with 34 IPC, they have been sentenced to seven years rigorous imprisonment and fine of Rs.10,000.00 and in default for non-payment of fine, to further undergo one year additional simple imprisonment. For offence under Sec. 3/25 of Arms Act, they have been sentenced for three years simple imprisonment and fine of Rs.1,000.00 and in default for non-payment of fine, to further undergo one month simple imprisonment.

(2.) Appellant-Shani @ Niyamat has preferred Criminal Appeal No.528/2017 against the judgment of conviction and sentenced dtd. 21/1/2017 passed by Addl. Sessions Judge (Women Atrocities Cases) No.l, Kota in Sessions Case No.128/2016, whereby he has been convicted for offence under Ss. 302, 307 IPC and 3/25 of Arms Act and acquitted for the offence under Sec. 148 IPC. For offence under Sec. 302 IPC, he has been sentenced for life imprisonment till death and fine of Rs.10,000.00 and in default of fine, to further undergo sentence of one year simple imprisonment. For offence under Sec. 307 IPC, he has been sentenced for seven years rigorous imprisonment and fine of Rs.10,000.00 and in default of fine, to further undergo, one year simple imprisonment. For offence under Sec. 3/25 of Arms Act, he has been sentenced for three years simple imprisonment and fine of Rs.1,000.00 and in default of fine, to further undergo, one month simple imprisonment. All the sentences of accused appellant shall run concurrently.

(3.) Accused appellant-Sadakat Ali @ Chhota Sadda filed cirminal appeal No.2040/2017 against the judgment and Order dtd. 2/11/2017 passed by Addl. Sessions Judge (Women Atrocities Cases) No.l, Kota in Sessions Case No. 128/2016, whereby he has been convicted for offence under Ss. 148, 302 read with 149 IPC, 307 read with 149 IPC. For offence under Sec. 148 IPC, he has been sentenced for three years rigorous imprisonment and fine of Rs.500.00 and in default of payment of fine, to further undergo 15 days additional rigorous imprisonment. For offence under Sec. 302 read with 149 IPC, he has been sentenced for life imprisonment and fine of Rs.10,000.00 and in default of fine, to further undergo one year additional simple imprisonment. For offence under Sec. 307 read with 149 IPC, he has been sentenced for seven years rigorous imprisonment and fine of Rs.10,000.00 and in default of fine, to further undergo, one year rigorous imprisonment. Al the sentences of accused appellant shall run concurrently.