DHARMENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals arise out of the same judgment. D.B. Criminal Appeal No. 135/2000 has been filed by the accused appellant Dharmendra against the judgment dated 8.3.2000 passed by the Additional Sessions Judge, Kishangarh, District Ajmer in Sesions case No. 1/1998 convicting the appellant Dharmendra for the offences under Sections 302 and 201 IPC. The appellant Dharmendra was sentenced to imprisonment for life and a fine of Rs. 1,000/- and in default of payment of fine to further under rigourous imprisonment for six months for the offence under section 302 IPC. He was further sentenced to three years rigouous imprisonment and a fine of Rs. 500/- for the offence under Section 201 IPC and in default of payment of fine to further undergo three months rigours imprisonment. Both the sentences were ordered to run concurrently.

(2.) In S.B. Criminal Appeal No. 100/2000 the accused appellant Madanlal was convicted of the offence under Section 201 IPC by the judgment date 8-3- 2000 in sessions case No. 1/1998 by the Additional Sessions Judge, Kishangarh, District Ajmer and was sentenced to three years rigorous imprisonment and a fine of Rs. 500/- and in default of payment of fine to further undergo three months rigorous imprisonment.

(3.) Since both the appeals arise out of the same judgment dated 8-3-2000, hence were heard together.