MATHUR, J. - (1.) By judgment dated 1.11.2003 learned Additional Sessions Judge (Fast Track) No.1, Pali convicted accused appellant Vinod son of Kishore for the offences punishable under Sections 302 and 447 Indian Penal Code and also convicted accused appellant Kishore son of Mangtu Ram for the offences punishable under Sections 302/34 and 447 Indian Penal Code. Both the accused were also sentenced as under:- Accused Appellant Vinod:- U/s.302 IPC Life imprisonment with a fine of Rs.2000/- and to further undergo six months rigorous imprisonment in event of default in making payment of fine. U/s.447 IPC Three months rigorous imprisonment with a fine of Rs.100/- and to further undergo one week's rigorous imprisonment in event of default in making payment of fine. Accused Appellant Kishore :- U/s.302/34 IPC Life imprisonment with a fine of Rs.2000/- and to further undergo six months rigorous imprisonment in event of default in making payment of fine. U/s.447 UPC Three months rigorous imprisonment with a fine of Rs.100/- and to further undergo one week's rigorous imprisonment in event of default in making payment of fine.
(2.) To challenge the conviction and sentence aforesaid, this appeal is preferred.
(3.) Briefly stated, facts of the case are that a telephonic information from a constable Laxmandan was received and entered in daily diary at Police Station Industrial Area, Pali on 26.5.2002 at 10:35 PM. As per information, Ravindra son of Joharilal was admitted to Trauma Ward in Bangad Hospital, Pali in injured condition being beaten by Vinod etc.;