SHRAWAN NATH Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by accused-appellant Shrawan Nath against the judgment dated 18.6.2008 which was passed in Sessions Case No. 55/2007 by Additional Sessions Judge(Fast Track) No.1, Jodhpur. In FIR, about seven persons were named as accused, but after investigation, the police had submitted charge-sheet only against four persons and out of those persons, only accused-appellant Shrawan Nath was convicted by the trial court. He has been convicted and sentenced by the trial court as follows:

(2.) The trial court has also ordered that both the substantive sentences of accused-appellant Shrawan Nath shall run concurrently. It was further ordered by the trial court that out of the fine, if recovered, an amount of Rs.15,000/- will be paid as compensation to the "kith and kins" of deceased lady Smt. Madan Kanwar.

(3.) The State has not filed any appeal against the acquittal of other three accused-persons by the trial court and so in this matter, we are concerned only with the alleged culpability of accused-appellant Shrawan Nath which has to be determined in this appeal.