RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Criminal Appeal No. 283/1986 is directed against the judgment and order dated 13th June, 1986 rendered by Additional Sessions Judge No. 1, Bharatpur whereby the accused-appellant Ramesh was convicted in the offence under Section 307 of Indian Penal Code and sentenced to suffer rigorous imprisonment for six years and a fine of Rs. 1,000/-; in default of payment of fine, to suffer further rigorous imprisonment for one year.

(2.) State of Rajasthan also filed criminal appeal bearing No. 529/1986 against the accused-respondents namely Mawasi, Ramchandra, Mansa, Kirodi, Kanwar Pal, Ramcharan and Sukhlal impugning their acquittal in the offences under Sections 147, 148, 307 and 379 of Indian Penal Code, but the leave to appeal against Mavasi and Ramchandra was granted and leave to appeal as against rest of them was refused vide order dated 22.10.1986 of this Court.

(3.) Since, both the criminal appeals arise out of and pertain to judgment dated 13.6.1986 rendered by Additional Sessions Judge No. 2, Bharatpur in Sessions Case No. 29/1984, they are being disposed of by this common order.