- (1.) Present appeal has been preferred by two persons who were named as accused in a case FIR No. 14/1997 registered at Police Station, Dei Distt. Bundi for offences under sections 147, 148, 149, 307 and 323 IPC and later, offence under Section 302 I.P.C. was added.
(2.) Both the appellants Prahlad and Shoji alongwith three acquitted accused namely Bhanwar Lal S/o Bheru, Shambhu S/o Bhanwar Lal and Smt. Gulab Bai Wife of Bhanwar Lal were sent for trial. The Court of Additional Sessions Judge (Fast Track) No. 1, Bundi (Rajasthan) vide impugned judgment dated 20th January, 2004 acquitted Smt. Gulab Bai, Bhanwar Lal and Shambhu, however, convicted appellant Prahlad for offences under Sections 302, 324 and 323 I.P.C. Appellant No. 2 Shoji was acquitted for offence under Section 302 and 324 I.P.C. but was substantively, convicted for offence under Section 323 I.P.C. and was released on probation.
(3.) Having convicted the above said appellant Prahlad for above offences, the trial Court vide a separate order of even date, sentenced the appellant Prahlad as under:- For offence under Section 302 I.P.C.:- Life imprisonment and fine of 5000/- and in default of payment thereof to further undergo three month simple imprisonment; For offence under Section 324 I.P.C.:- One month rigorous imprisonment and fine of 1000/- and in default of payment thereof to further undergo one month simple imprisonment; For offence under Section 323 I.P.C.:- Six month simple imprisonment and fine of 500/- and in default of payment thereof to further undergo fifteen days simple imprisonment. All the sentences are ordered to run concurrently.;