RAJENDRA & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Rajendra s/o Sanwala, Kishore s/o Ram Lal, Girraj s/o Sanwala, Jug Raj s/o Sanwala and Ram Lal s/o Devi Lal, all resident of Dhani Raghunathpura, P.S. Chechat, District Kota, have directed D.B. Criminal Appeal No. 969/2006, against the judgment dated 18.8.2006, rendered by Additional Sessions Judge, Ramganj Mandi, District Kota, whereby the appellant Rajendra has been convicted for the offence under Sections 148 and 302 IPC, and the remaining appellants, namely Kishore, Girraj, Jug Raj and Ram Lal have been convicted for the offences under Sections 147 and 302/149 IPC.

(2.) The trial court having convicted the appellants for the above offences, acquitted them of offences under Sections 201 and 201/149 IPC. Vide a separate order of even date, the appellant Rajendra, for the offence under Section 148 IPC was sentenced to three years' R.I. For the offence under Section 302 IPC, this appellant was sentenced to life imprisonment and pay a fine of Rs. 1,000/-, in default of payment of fine, to further undergo one month's R.I.

(3.) All the remaining appellants, i.e. Kishore, Girraj, Jug Raj and Ram Lal, for the offence under Section 147 IPC were sentenced to two years' R.I., and for offence under Section 302/149 IPC, they were sentenced to undergo life imprisonment and pay a fine of Rs. 1,000/ each, in defualt of payment of fine to further undergo one month's R.I.