KALUA AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by Moosya, Kalua, and Ramdayal and is directed against the judgment of the learned Additional Sessibns Judge, Gangapur City dated Nov. 24. 1973, whereby accused-appellant Moosya was convicted for an offence under section 302 and 323 Indian Penal Code simpliciter, and sentenced to imprisonment for life under the first count and rigorous imprisonment for three months under the second count.

(2.) Appellants Kalua and Ramdayal were convicted for offences under section 302 read with 34 and 323 I P.C. and each one of them was sentenced to imprisonment for life on the first count and rigorous imprisonment for a term of three months on the second. The substantive sentences were however ordered to run concurrently.

(3.) The incident is said to have taken place on July 18, 1973 under the following circumstances