STATE OF RAJASTHAN THROUGH PP Vs. SHYORAJ

JUDGEMENT

(1.) State has preferred Criminal Appeal No. 13/1990 against the judgment dtd. 21/9/1989 passed by Sessions Judge, Bundi in Sessions Case No.67/1988, whereby accused-respondents have been acquitted from the offence under Ss. 302, 302/149, 323, 325, 324, 447 IPC. Accused-respondents namely, Janshi, Kastura, Manthari, Parsi and Anokhbai have expired and the appeal filed by the State against them was abated vide order dtd. 4/1/2023.

(2.) Accused-Appellants-Gopi, Ramsagar, Rajaram, Radhey Shyam @ Radhya, Shyopal, Brijmohan, Jagdish, Morpal, Birbala and Banshi have preferred Criminal Appeal No.366/1989 against the judgment dtd. 21/9/1989 passed by Addl. Sessions Judge, Bundi in Sessions Case No.67/1988, whereby accused-appellants have been convicted for offence under Ss. 304 Part-1 read with Sec. 149 IPC and they have been sentenced for ten years rigorous imprisonment and fine of Rs.500.00 and in default of payment of fine, to further undergo six months rigorous imprisonment. Appellant-Brij Mohan has expired and his appeal was abated vide order dtd. 4/1/2023.

(3.) Accused-Appellants-Mahaveer, Mohan, Prabhulal, Rekhraj and Gondari @ Samidaa have preferred Criminal Appeal No.170/2003 against the judgment dtd. 22/1/2003 passed by Addl. Sessions Judge No.l, Bundi in Sessions Case No.261/2001, whereby they have been convicted for offence under Ss. 148, 304 Part-1 read with Sec. 149 and 323/149 of IPC. For offence under Sec. 148 IPC, they have been sentenced for one year rigorous imprisonment and fine of Rs.200.00 and in default of nonpayment of fine, to further undergo 15 days simple imprisonment. For offence under Sec. 304 Part-1 read with Sec. 149 IPC, they have been sentenced for ten years rigorous imprisonment and fine of Rs.500.00 and in default of non-payment of fine, to further undergo three months simple imprisonment. For offence under Sec. 323/149 IPC, they have been sentenced for six months simple imprisonment and fine of Rs.100.00 and in default of non-payment of fine, to further undergo 15 days simple imprisonment. Appellants-Mahaveer and Prabhulal have expired and their appeal was abated vide order dtd. 4/1/2023.