BASTI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the aforesaid matters, two criminal appeals and one revision petition, have arisen out of the common judgment dtd. 9/7/1997, passed by learned Session Judge, Pali, in Sessions Case No.78/1988 by which the learned Trial Court acquitted the accused Smt. Pyari from offence under Ss. 147, 148, 302/149, 323, 323/149 IPC and convicted the accused-appellant No.1 Bastiram for offence under Ss. 302 & 323 IPC and accused-appellants No.2 to 4 namely Kalu, Champalal & Madan for offence under Sec. 323 IPC.

(2.) For offence under Sec. 323 IPC, the trial court sentenced the accused appellants with a fine of Rs.500.00 and in default of payment of fine to undergo three months' SI.

(3.) Whereas, for offence under Sec. 302 IPC, the learned trial court sentenced the accused-appellant No.1 Bastiram to undergo life imprisonment along with a fine of Rs.500.00 and in default of payment of fine to further undergo three months' RI.