JAI SINGH & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal has been preferred by the accused-appellants Jai Singh, Guman Singh and Sitaram sons of Mangla @ Mangal Singh by caste Rawat under Section 374 (2) of Cr.P.C. who have been convicted and sentenced by the learned Additional Sessions Judge (Fast Track) No. 1, Ajmer vide judgment dated 04.09.2009 in Sessions Case No. 76/2008.

(2.) After conviction the accused-appellants were sentenced as follows:- Appellant No. 1 Jai Singh :

(3.) For offence under Section 302/34 of I.P.C. sentenced to life imprisonment each with fine of Rs. 5,000/- each and in default of payment of fine to further undergo three months' additional rigorous imprisonment.