LALU RAM Vs. STATE

JUDGEMENT

(1.) In this cr. appeal filed under Section 374 (1) Cr.P.C. the accused appellant is challenging the judgment of conviction and sentence dated 12.12.2007 passed by the learned Addl. Sessions Judge (FT), Rajsamand, by which the accused appellant was convicted for offence under Section 302 and 201 IPC and following sentence was passed for respective offences:

(2.) Under Section 302 IPC Life imprisonment with a fine of Rs.1,000/ - and in default of payment of fine to further undergo three months additional simple imprisonment Under Section 201 IPC Three years rigorous imprisonment with a fine of Rs.500/ - and in default of payment of fine to further undergo one month additional simple imprisonment.

(3.) Both the sentences were ordered to run concurrently.