BHOMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellants herein have been convicted and sentenced as below vide judgment dtd. 31/7/2012 passed by the learned Sessions Judge, Pali, in Sessions Case No.39/2011: Offences Sentences Fine Fine Default sentences Under Sec. 302/34 IPCLife ImprisonmentRs.5,000/ Three Months Simple Imprisonment Under Sec. 201 IPCOne Years imprisonmentRs.1,000/- Three Months Simple Imprisonment

(2.) Being aggrieved of their conviction and sentences, the appellants have preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) Succinct facts, relevant and essential for disposal of the appeal are noted herein below: