- (1.) By this common judgment D.B. Criminal (Jail) Appeal No.1150/2006 preferred by Nand Lal, and D.B. Criminal (Jail) Appeal No.1151/2006 instituted by Navratan @ Noratmal shall be decided together.
(2.) Both the appellants were tried by the Court of Additional Sessions Judge (Fast Track) No.1, Jaipur City, Jaipur for offences under Sections 302 and 394/34 IPC. The trial Court vide the impugned judgment dated 15th April, 2005 held both the appellants guilty of the offences punishable under Sections 302/34 and 394/34 IPC. Having convicted the appellants for the said offences, vide a separate order of even date, appellants were sentenced as under (i). for offence under Section 302/34 IPC Life imprisonment and to pay a fine of L 100/- and in default thereof, to further undergo three months rigorous imprisonment. (ii). For offence under Section 394/34 IPC Ten years rigorous imprisonment and to pay a fine of L 100/- and in default thereof, to further undergo three months rigorous imprisonment.
(3.) Both the sentences were ordered to run concurrently.;