MADAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant facing trial Court the offences under Section 307 I.P.C. before the Court of learned Additional Sessions Judge, Bali in Sessions Case No. 24/1986 (79/1985) is convicted for the offence of Section 326 I.P.C. and sentenced to three years rigorous imprisonment and fine of Rs. 1000/-; in default of payment three months' simple imprisonment vide judgment dated 6.8.1988. Challenged is above conviction and sentence.

(2.) Appellant No. 2 Sumer Singh Q Mod Singh convicted for offence of Section 325/34 I.P.C. expired, so appeal for him stands abeted.

(3.) Considered rival arguments and perused the record and also impugned judgment.