SIKANDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SIKANDER @ Arif @ Jiwanu was tried by the Court of Additional District & Sessions Judge (Fast Track) No. 3, Jaipur City, Jaipur for the offences under Sections 377, 302 and 201 IPC.

(2.) BY the impugned judgment dated 17th December, 2004, the learned Judge found appellant guilty of above offences. Having convicted him for offences under Sections 302, 377 and 201 IPC, the learned Judge by a separate order of even date, for offence under Section 377 IPC, the appellant was sentenced to ten years rigorous imprisonment, and to pay a fine of Rs. 1000/ - in default thereof, to further undergo one year of imprisonment. For offence under Section 302 IPC, the appellant was sentenced to undergo life imprisonment, and pay a fine of Rs. 5,000/ -, in default thereof, to further undergo two years of imprisonment. For offence under Section 201 IPC, the appellant was sentenced to undergo five years rigorous imprisonment and pay a fine of Rs. 500/ -, in default thereof, to undergo six months imprisonment.

(3.) IN the present case, the dead body of Mahaveer, brother of wife of Sitaram (P.W.1) was recovered from a water tank.