JETHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant challenge his conviction for the offence of Section 392 IPC and sentence awarded to two years rigorous imprisonment with fine of Rs. 1,000 vide judgment dated 2.6.1989 in Sessions Case No. 39 of 1986 (63 of 1985).

(2.) Heard learned counsel for the appellant and learned Public Prosecutor.

(3.) Appellant Jatha Ram S/o Jagaji was charged for the offences of Sections 366 and 376 IPC (in relation) to wife of PW1 Jetha Ram S/o Pema) and also for the offence of Section 392 IPC regarding her ornaments. One other accused Bhanwar Lal was also charged for the offence of Section 411 IPC appellant per judgment under consideration is acquitted for other charge for the offences of Section 366 and 376 IPC and is convicted and sentenced for the offence of Sections 392 IPC.