AMARLAL S/O RAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the courts have recorded a concurrent finding of fact that accused-petitioner has committed an offence under Section 457 and 354, IPC, and consequently awarded a sentence of two years simple imprisonment with fine of Rs. 800/- under Section 457 IPC and sentence of one year simple imprisonment with fine of Rs. 500/- under Section 354 IPC.

(3.) The submission of learned counsel for the petitioner is that there was delay in lodging he first information report and the enmity in between both the parties has been admitted by PW-1, therefore, the order of conviction passed by the trial court and affirmed by the appellate court is liable to be set-aside.