MAMTA AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) RAM Vilas, his wife Smt. Vimla Devi, two daughters Smt. Mamta and Smt. Rani @ Rajni and two sons Neelesh @ Kalu and Pawan, vide impugned judgment dated 21.11.2006, rendered by the Additional Sessions Judge, Kotputli, District Jaipur, have been held guilty of offence under Sections 147, 148, 341, 324/149, 307/149 and 302/149 IPC.

(2.) FOUR accused, namely Ram Vilas, Vimla Devi, Mamta and Rani @ Rajni, were sentenced vide a separate order of even date for the offence under Section 147 IPC, to undergo one year's R.I. For the offence under Section 148 IPC, they were sentenced to undergo one year's R.I.; for the offence under Section 341 IPC to undergo fifteen days' R.I. and for the offence under Section 324/149 IPC to undergo two years' R.I. They all were also sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/ - each, for the offence under Section 307/149 IPC, in default of payment of fine to further undergo one year's R.I. For the offence under Section 302/149 IPC, the were sentenced to undergo life imprisonment and to pay a fine of Rs. 2,000/ - each. The trial Judge has further ordered that fine so deposited shall be paid as compensation to the wife of the deceased Ganpat Lal. All the sentences were ordered to run concurrently.

(3.) ALL the five accused, being aggrieved by their conviction and sentence, filed two separate appeals. Smt. Mamta, Smt. Rani @ Rajni, Smt. Vimla Devi and Ram Vilas have instituted D.B. Criminal Appeal No. 1220/2006, whereas, Neelesh @ Kalu has filed D.B. Criminal Appeal No. 807/2007. Since in both the appeals common judgment dated 21.11.2006 regarding conviction has been assailed and the two separate orders of sentence have also been challenged, we shall decide both the appeals together.