Chand Maltotla, J. - (1.) Appellant convicted for the offences of Sections 325, 324 and 323 Indian Penal Code is respectively sentenced for imprisonment for a period of one year, six months, one month and fine Rs. 250/- and Rs. 500/- in Sessions Case No. 67/86 before the Court of Additional Sessions Judge No.1, Udaipur. Aggrieved of his conviction and sentence, preferred this appeal.
(2.) Appellants wife also was convicted for the offence of section 323, was directed to be on probation.
(3.) Heard learned counsel for the appellant and learned Public Prosecutor.;