- (1.) This Cr. Appeal has been filed by the appellant against the judgment dated 8.6.1988 passed by Addl. Sessions Judge, Dausa in Sessions Case No. 12/1985, whereby the accused appellant has been convicted and sentenced as under: Under Section 326 IPC: To undergo 2 years RI with fine of Rs. 1000/-; in default of payment of fine, to further undergo 6 months' RI
(2.) Brief facts of the case are as under:- "On 30.11.1983, complainant Ramji Lal submitted a written report at Police Station, Lalsot, Dausa, on the basis of which FIR was registered for the offence under Sections 147, 323, 324 and 407 IPC. After completion of investigation, the police submitted a challan against the accused appellant before the court of Magistrate. Thereafter the case was committed to the Court of Sessions, who transferred the case to the Court of Addl. Sessions Judge, Dausa for trial. The trial court framed charges against the accused appellant. The accused appellant denied for the same and claimed for trial. Thereafter the prosecution has examined its witnesses. Thereafter the statement of accused appellant were recorded under Section 313 CrPC. After hearing both the sides, the learned trial court passed the judgment dated 8.6.1988 convicting and sentencing the appellant, as indicated above."
(3.) Against the said judgment dated 8.6.1988 passed by the trial court, the appeal was preferred before this Court.;