AJAY HARIJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two appeals arise out of the common judgment and order, therefore, the same are being disposed of finally by this common judgment.

(2.) The challenge in both these appeals is made to the judgment and order dated 5th of November, 2001, passed by the Additional District and Sessions Judge No. 1 (Fast Track), Jaipur City, Jaipur, in Sessions Case No. 115/2001, whereby accused-appellants have been convicted and sentenced as under :- Accused Conviction under Section Sentenced to Ajay Harijan 376, IPC To ten year's rigorous imprisonment and a fine of Rs. 1000/-; in default of payment of fine, to further undergo one year's rigorous imprisonment. 20-B. IPC To one year's rigorous imprisonment and a fine of Rs. 500/-; in default of payment of fine, to further undergo three months' rigorous imprisonment Vineet S/o Murari Lal 76 read with Section To seven years rigorous imprisonment and a fine of Rs. 1000/-; in default of payment of fine, to further undergo one year's imprisonment

(3.) Both the sentences were ordered to run concurrently.