STATE OF RAJASTHAN Vs. BANSHI LAL

JUDGEMENT

(1.) All the aforesaid matters, two criminal appeals and one revision petition, have arisen out of the common judgment dtd. 24/7/2007, passed by learned Session Judge, Jodhpur, in Session Case No.211/2005 by which the learned Trial Court acquitted the accused Banshi Lal from offence under Ss. 302, 450 IPC and while convicting him for offence under Sec. 380 IPC, sentenced him to undergo three years RI along with a fine of Rs.10,000.00and in default of payment of fine to further undergo six months SI. Thus, they are being decided by this common order.

(2.) Criminal Appeal No.965/2007 by the State and Revision Petition No.1378/2007 by the complainant Netaram, both were preferred against the acquittal of the accused Banshi Lal from offence under Ss. 302, 450 IPC.

(3.) Whereas, Criminal Appeal No.575/2007 has been preferred by the accused Banshi Lal against his conviction for offence under Sec. 380 IPC.