MANI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two jail appeals, one filed by Maniram Thore s/o Kesraram and another by one Ram Swaroop, s/o Jeewan Ram, are directed against the judgment of the learned Additional Sessions Judge No. 1, Hanumanagarh, Camp Sangariya, dated 30-11-1990.

(2.) The learned Judge has held the accused appellants guilty of the offences under Ss. 302/34 IPC, 307/34 IPC, 353/34 IPC and under Sections 25(i)(a) and 27 of the Arms Act and in addition accused Maniram has been held guilty of the offence under Section 411 IPC. For the offence under Section 302/34 IPC both have been sentenced to life imprisonment, along with a fine of Rs. 100.00 each. For the offence under Section 307/34 IPC, they have been sentenced to 7 years rigorous imprisonment together with a fine of Rs. 100.00 each. For the offence under Section 353/34 IPC both of them have been sentened to one year's rigorous imprisonment and for the offence under Section 25(1)(a) and Section 27 of the Arms Act, both have been sentenced to one year's rigorous imprisonment on each count along with a fine of Rs. 50/- on each count. For the offence under Section 411 IPC, accused Mani Ram has been sentenced to two years' rigorous imprisonment. In default of payment of the amount of fine, each one of them has been sentenced to one month's rigorous imprisonment. Both of them have been acquitted of the offences under Sections 392 and 397 IPC.

(3.) Accused Madan Lal was also held guilty of'the offence under Section 25(i)(a) of the Arms Act and was sentenced to one years rigorous imprisonment together with a fine of Rs. 50. In default of payment of fine he was ordered to undergo 15 days' rigorous imprisonment. However, he was acquitted of the offence under Sections 302/34 IPC, 307/34 IPC, Section 353 IPC and Section 27 of the Indian Arms Act. He has preferred no appeal.