STATE OF RAJASTHAN Vs. VIRENDRA KUMAR

JUDGEMENT

(1.) These two Division Bench appeals have arisen out of a common judgment and order passed by learned Additional Sessions Judge No. 1, Jodhpur, in Sessions Case No. 44/99, as such the same are being disposed of by this common judgment.

(2.) D.B. Criminal Appeal No. 450/2001 has been filed by the State against the judgment and Order dated 7.2.2001 of the learned AddI. Sessions Judge No. 1, Jodhpur, whereby accused respondent Virendra Kumar has been acquitted of the charge under Section 302 IPC and the rest of the accused persons viz., Moolchand, Smt. Sunita and Smt. Shanu Alka have been acquitted of the charges under Sections 302, 304-B & 498-A, IPC.

(3.) D.B. Criminal Appeal No. 106/2001 has been filed by accused Virendra Kumar challenging his conviction recorded by the learned trial Judge under Sections 304-B and 498-A, IPC, whereby the accused-appellant has been convicted and sentenced as under: Under Section 10 years Rigorous Imprisonment and fine of Rs. 1,000/-, in default of payment of fine further to undergo three months R.I. 304-B, IPC Under Section 3 years rigorous imprisonment and fine of Rs.500/-, in default of payment of fine further to undergo two months R.I. 498-A, IPC The sentences were ordered to run concurrently.