MADHO SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed by the convict-appellants against the judgment dated 3-11-80 passed by the learned Additional Sessions Judge No. 1. Jodhpur in Sessions Case No. 14/80 whereby the appellants Madho Singh and Lakh Singh have been convicted under S. 366, IPC and Madho Singh had been sentenced to 2 1/2 years' R.I. and a fine of Rs. 1000/- and, in default of payment of fine, six months' R.I. while Lakh Singh has been released on probation of good conduct for a period of one year on his execution of personal bond as well as a surety bond in the sums of Rs. 5000/- each for keeping peace and to be of good conduct.

(2.) Appellants Jethu Singh, Sadul Singh and Heer Singh have been convicted under S. 368, IPC and Jethu Singh and Heer Singh have been sentenced to two years' R.I. besides a fine of Rs. 1000/- and, in default of payment of fine, each has been ordered to further undergo six months' R.I.

(3.) Appellant Sadul Singh has also been released on probation of good conduct on the same terms and conditions as imposed on appellant Lakh Singh.