MOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this appeal, a challenge is made to the order dated 6th July, 2013 passed by the Additional Sessions Judge, Tonk (Raj.) in Session Case No.53/12/2012 (20/2011), convicting and sentencing the accused-appellants as under:

(2.) For offence under Section 302 IPC - Life imprisonment with fine of Rs.500/, in case of default to pay fine, to further undergo one month additional simple imprisonment.

(3.) For offence under Section 148 IPC - One year simple imprisonment with fine of Rs.200/, in case of default to pay fine, to further undergo one month simple imprisonment. For offence under Section 341 IPC - One month's simple imprisonment.