JAGGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal revision is directed against the judgment passed in appeal No. 6/71 by the Additional Sessions Judge, Udaipur on 15.2.1974. That appeal was preferred against the judgment of the Assistant Sessions Judge, Udaipur on 30.1.1971.

(2.) THE Assistant Sessions Judge, Udaipur, convicted the petitioner Jagga under Section 307 IPC and sentenced him to undergo rigorous imprisonment for a period of 1 1/2 years and to pay a fine of Rs. 500/ -, in default of payment of fine to under go further rigorous imprisonment for a period of 2 months, Petitioner Mst. Raji who is the wife of Jagga, and Rupa who is the son of Jagga were also convicted Under Section 307 r/w Section 109 and 323 IPC. For the offence Under Section 307 r/w 109 IPC each of there was sentenced to undergo simple imprisonment for a period of two months and pay a fine of Rs. 500/ -; for the offence under Section 323 IPC each of them was sentenced to pay a fine of Rs. 200/ - and in default of payment of fine to undergo ample imprisonment for a period of two months.

(3.) AGGRIEVED by their convictions and sentence Jagga and Mst. Raji have preferred this revision.