STATE OF RAJASTHAN Vs. KHUMA

JUDGEMENT

(1.) The aforesaid Criminal Murder Reference No. 01/98, Criminal Jail Appeal No. 121/98 and represented Criminal Appeal No. 106/98, arise out of same impugned judgment, dated 6-2-1998, passed by the learned Additional Sessions Judge, No. 3, Udaipur, in Sessions Case No. 39/97 (234/97) whereby he convicted accused appellant Khuma for the offence under Sec. 302, IPC and sentenced him to death and a fine of Rs. 100/- in default of payment of fine to undergo further 15 days' simple imprisonment. Learned trial Court also convicted accused appellant named above for the offence under Sec. 397, IPC and sentenced him to seven years' rigorous imprisonment and a fine of Rs. 500/-, in default of payment of fine to further undergo one month's rigorous imprisonment. Learned Additional Sessions Judge also convicted the accused appellant for the offence under Sec. 201, IPC and sentenced him to four years' rigorous imprisonment and a fine of Rs. 200/-, in default of payment of fine to further undergo one month's simple imprisonment.

(2.) The sentences imposed to accused appellant Khuma under Secs. 397 and 201, IPC have been ordered to run concurrently.

(3.) This common judgment will dispose of Murder Reference, Jail Appeal and represented Appeal filed by the accused appellant Khuma, as these are directed against one and same impugned judgment passed by the learned trial Court.