YASHWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants had faced trial in FIR No. 151/2010 registered at Police Station Raipur, District Jhalawar for the offence punishable under Ss. 302/34 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 4/25 of Arms Act, 1959 (hereinafter referred to as 'the Act').

(2.) Trial court vide judgment dtd. 18/5/2012 ordered the conviction of the appellants under Ss. 302/34 IPC. Appellant No. 1 Yashwant Singh was also convicted qua offence punishable under Sec. 4/25 of the Act.

(3.) Vide order of an even date, appellants were sentenced to undergo imprisonment for life qua offence punishable under Sec. 302/34 IPC and fine of Rupees one thousand each. It was ordered that in default of payment, appellants would further undergo rigorous imprisonment of six months. Appellant No. 1 Yashwant Singh was sentenced to undergo rigorous imprisonment for one year qua offence punishable under Sec. 4/25 of the Act and fine of Rupees five hundred. It was further ordered that in case of default of payment of fine, he was to further undergo rigorous imprisonment for three months.