P.D. Kudal, J. - (1.) As all the three above cases arise out of a common judgment of the learned Additional Sessions Judge Jaipur City, dated 4th November, 1972, in Sessions Case No. 29/71 we are also disposing of all the above cases by one common judgment.
(2.) Gurbachan Singh, Mohanjit Singh, Dharam Dev Agarwal and Ramesh Chandra were tried for offences under Section 120-B and 420 IPC. The learned Additional Sessions Judge acquitted accused Ramesh Chandra. He convicted and sentenced the other three accused persons in the following manner : 1. Gurbachan Singh - u/s 120-B/420 & 420 IPC, sentenced to imprisonment till rising of the court and a fine of Rs. 2,500/- on each count and in default of payment of fine one year's rigorous imprisonment on each count. 2. Mohanjit Singh- u/s 120-B & 420 IPC, sentenced to imprisonment till rising of the Court and a fine of Rs. 1,000/- on each count, in default of payment of fine six months rigorous imprisonment on each count. 3. Dharam Dev Agarwal- u/s 120-B & 420 IPC-sentenced to six months rigorous imprisonment on each count and a fine of Rs. 1,000/- on each count and n default of payment of fine further rigorours imprisonment for six months on tach count.
(3.) Criminal Revision No 127/1973- by State of Rajasthan has been filed against accused Gurbachan Singh and Mohanjit Singh for the enhancement of the sentences. Criminal Appeal No. 735/1972 has been filed by accused Dharam Dev Agarwal against his convictions and sentences and Criminal Appeal No. 788/1972 as been filed by Gurbachan Singh and Mohanjit Singh against their convictions and sentences passed by the trial Court.;