DEV KARAN AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the appellants against the judgment/order dated 22.05.1992 passed by Addl. Sessions Judge, Jhalawar, in Sessions Case No.12/90, whereby the learned court below convicted the accused Dev Karan under Sec. 326 Penal Code and accused Prahlad under section 326/34 IPC, and sentenced them to undergo 3 years' RI together with a fine of Rs.1000.00; in default of payment of fine, sentenced them to undergo 3 months RI with a fine, and accused Dev Karan has been convicted under section 325 Penal Code and Prahlad has been convicted under section 325/34 Penal Code and sentenced to undergo two years' RI and a fine of Rs.500.00 and in default of payment of fine, one month's RI and Dev Karan and Prahlad have also been convicted under section 323 Penal Code and sentenced to under to six months RI and a fine of Rs.200.00 and in default thereof, ten days' RI.

(2.) Brief facts of the case are that about 26 years ago, a First Information Report No.174/92 was registered in the Police Station Khanpur, District Jhalawar, whereupon investigation was commenced and after completion of investigation, the police filed the challan before the Magistrate concerned, who committed the case to the Court of Sessions for trial. Thereafter the charges were framed against the accused person, who denied for the same and claimed for trial. The prosecution produced its witnesses and got exhibited some documents. The statement of accused persons were recorded under Sec. 313 CrPC. After hearing the arguments of both the sides, the learned trial court vide judgment dated 22.05.1992 convicted and sentenced the accused appellant as indicated here-in-above.

(3.) Against the said judgment, this appeal has been filed by the accused appellants.