DALPAT SINGH AND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners Dalpat Singh and Khuma have challenged their conviction under Ss. 420 and 468, IPC and sentence of one year R.I. and fine of Rs. 500/- on each count or in default further undergo three months S.I. upheld by learned Addl. Sessions Judge No. 2, Udaipur by judgement dated 3-8-88.

(2.) The petitioners were convicted and sentenced as stated above by the learned Judicial Magistrate, Gogunda by his judgement dated 3-12-1982 in Cr. Case No. 203/80. In fact learned Judicial Magistrate, Gogunda held trial against four accused persons viz. Dalpat Singh, Chaina, Bhera and Khumu for charges u/Ss. 420, 468 and 477-A, IPC.

(3.) After concluding the trial and on the basis of the evidence oral and documentary on record, the learned Judicial Magistrate, Gogunda acquitted co-accused Chaina of all the charges, convicted Dalpat Singh for all the charges and sentenced him to undergo one year R.I. and Rs. 500/- fine or in default to undergo three months S.I. on each count. Co-accused Bhera and Khuma were convicted u/Ss. 420, 468 and sentenced to undergo one year R.I. and Rs. 500/- fine or in default to further undergo three months S.I. on each count but acquitted them of the charge u/S. 477-A of IPC.