AKHILESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE aforesaid three cases i. e. two criminal appeals and one criminal revision petition, are directed against the common order dated 19th February, 2005 passed by the additional District and Sessions Judge (Fast track) No. 1, Jaipur District, Jaipur, in sessions Case No. 13/2002, therefore, they were heard together and are being disposed of by this common order. Under the impugned order, the learned trial court, while acquitting the accused-persons, namely Sanjay, Smt. Shakuntla, miss Sunita and Smt. Urmila from the charges under Section 302/120-B IPC and in alternative under Sections 304-B, 498-A, 201/120-B, IPC, convicted and sentenced the accused Akhilesh as under: s. No. Accused Under Sentence of Section Imprisonment 1. Akhilesh S/o 302, IPC To undergo life Dwarka Prasad Imprisonment and a fine of Rs. 500/498a, IPC To undergo two years RI and a fine of Rs. 100/ 201, IPC To undergo five years RI and a fine of Rs. 100/

(2.) IN default of payment of total fine of Rs. 700/-, as mentioned above, the appellant was to further undergo additional simple imprisonment of three months.

(3.) ALL the sentences were ordered to run concurrently.