BISMILLAH KHAN Vs. STATE

JUDGEMENT

(1.) BOTH the appeals noted above arise out of the same judgment of the learned sessions Judge, Udaipur, dated 21-1-58 and therefore they are disposed of together.

(2.) APPELLANTS Bismillah Khan and Mst. Azizan have both been convicted by the learned Sessions Judge Udaipur under Section 366 I. P. C. but while Bismillah khan has been sentenced to 5 years' R I and a fine of Rs. 1000/-, Mst. Azizan has been sentenced only to 2 years' R. I. and a fine of Rs. 50/ -.

(3.) THE incident giving rise to this case took place in a locality called Tekri in udaipur on the 18th of August, 1954.