RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the criminal appeals have arisen out of the same judgment dtd. 26/5/2015, passed by learned Additional Sessions Judge, Gulabpura, District Bhilwara in Session Case No.06/2013 and therefore they are being decided by this common order.

(2.) By the judgment dtd. 26/5/2015, the learned trial court acquitted the accused-appellants for offence under Sec. 307 IPC, but convicted and sentenced them for offence under Ss. 341, 324, 324/34 IPC as under :

(3.) Both the Appellants : Offence U/s 341 IPC: One month's S.I and fine of Rs.100.00, in default of payment of fine, to further undergo seven days' additional imprisonment.