Kanwaljit Singh Ahluwalia, J. - (1.) Ashok, his brother, Raju and father, Thawaria, alongwith Binnu son of Shivlal Mehtar were tried together by the Court of Additional Sessions Judge, Fast Track, Kishangarhbas (Alwar). By impugned order dated 14th December, 2005, the trial Court convicted Ashok for offences under Sections 364, 302 and 201 IPC, and acquitted co-accused namely, Raju, Thawaria and Binnu.
(2.) To assail the judgment, two appeals have been filed.
(3.) Ashok being convicted for the above said offences, vide a separate order of even date, was sentenced by the trial Court as under:- For offence under Section 364 IPC :To undergo ten years rigorous imprisonment and pay a fine of Rs.5000/- in default thereof, to undergo three months additional simple imprisonment ; For offence under Section 302 IPC: Sentenced to undergo Life Imprisonment and pay a fine of Rs.5000/- in default thereof, to undergo three months additional simple imprisonment; For offence under Section 201 IPC : Sentenced to undergo seven years rigorous imprisonment and pay a fine of Rs.5000/- in default thereof, to undergo three months additional simple imprisonment. All the sentences were ordered to run concurrently. ;