SARDARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the judgment dated 7.8.95, the learned Sessions Judge, Pali, has convicted the accused appellants for the offence under Section 412, IPC and sentenced him to a rigorous imprisonment for six years and three months and a fine of Rs. 250/ -The accused appellant was convicted along with two other accused persons, but this appeal relates only to the accused appellant, Sardara. The accused appellant was, however, acquitted of the offences under Section 459, 460, 395, 396 and 397, I.P.C.

(2.) AGAINST this conviction and sentence of the appellant, this appeal has been preferred.

(3.) THE learned counsel for the appellant has stated at Bar before me that he does not challenge the conviction of the appellant for the offence under Section 412, IPC, but he has prayed for the leniency in the sentence.