REWAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both these criminal appeals arising out of same judgment dated 29.10.1990 are being decided by this common judgment.

(2.) The D.B. Criminal Appeal No. 336/1990 has been filed by the appellant, Rewat Singh under Section 374(2) against the judgment dated 29.10.1990 passed by learned Addl. Sessions Judge, Bali, District Pali (Trial Court) in Session Case No. 16/1985, whereby the accused appellant, Rewat Singh was convicted for offence under Section 304 Part-I of IPC and sentence of ten years' RI along with fine of Rs. 10,000/- with default stipulation of two years' RI, was imposed against him.

(3.) Another connected appeal (Criminal Appeal No. 237/1991) has been filed by State of Rajasthan against the judgment only to the extent of enhancement of sentence awarded to the accused respondent for offence under Section 304 Part-I of IPC.