BHAGWANA & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is an appeal by the accused-appellants against the judgment of the., learned Sessions Judge, Jhunjhunu dated Dec. 9, 1974, whereby the accused-appellant, Bhagwana, was convicted under Sections 147,304, Part II read with Sec. 149, and 323, Penal Code and sentenced to one year's rigorous imprisonment, seven years rigorous imprisonment and two months rigorous imprisonment respectively.

(2.) Accused Nanda was convicted under Sections 147, 304, Part II and 323 read with Sec. 149, Penal Code and was sentenced to one year's rigorous imprisonment, seven years rigorous imprisonment and two months rigorous imprisonment respectively. Accused Chandra was convicted under Sections 147, 304 Part II read with Sections 149 and 323/149, Penal Code and sentenced to one year's rigorous imprisonment, seven years rigorous imprisonment and two months rigorous imprisonment respectively.

(3.) Accused Chhotu was convicted under Sections 147, 304 Part II read with Sections 149. and 323/149, Penal Code and sentenced to one year's rigorous imprisonment, seven years rigorous imprisonment and 2 months rigorous imprisonment respectively. Accused Surja was convicted under Sections 149, 304 Part 11 read with Sections 149 and 323, Penal Code and sentenced to one year's rigorous imprisonment, seven years rigorous imprisonment and 2 months rigorous imprisonment respectively. All the sentences were ordered to run concurrently. The accused persons were also entitled to the set off for the period of detention under Sec. 428, Cr. P. C. 1973.