VASU @ VASUDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Vasu alias Vasudev, Bawan alias Baban Yadav were nominated as accused in case arising out of FIR No.298/2003 registered at Police Station Galta Gate, Jaipur, for offence under Sections 302/201/120B IPC. The Court of Addl. Sessions Judge (Fast Track) No.1, Jaipur City, vide impugned judgment dated 31.8.2004 held Vasu alias Vasudev guilty of offence under Section 302 and 201 IPC, whereas appellant Bawan alias Baban Yadav son of Nanak was convicted for offence under Section 302/120B and 201 IPC. Having convicted the appellants for the said offences, vide separate order of even date both the appellants were sentenced as under:-

(2.) Appellant Vasu alias Vasudev was sentenced for offence under Section 302 IPC to undergo life imprisonment and pay a fine of Rs.500/-, in default thereof to suffer six months' rigorous imprisonment. For offence under Section 201 IPC appellant Vasu alias Vasudev was sentenced to undergo seven years' rigorous imprisonment and pay a fine of Rs.500/-, in default thereof to undergo rigorous imprisonment for six months.

(3.) Appellant Bawan alias Baban Yadav for offence under Sections 302/120 IPC, was also sentenced to undergo life imprisonment and pay a fine of Rs.500/-, in default thereof to undergo six months' rigorous imprisonment. Similarly for offence under Section 201 IPC this appellant was sentenced to undergo seven years' rigorous imprisonment and pay a fine of Rs.500/-, in default thereof to undergo six months' rigorous imprisonment.