- (1.) Aggrieved by the judgment dated 25.2.2004, passed by the Additional Sessions Judge (Fast Track) No.1, Ajmer, two different appeals have been filed before this court by the appellants, namely by Sohan @ Sovan, and Mohan. While Sohan @ Sovan has filed D.B. Cr. Appeal No.530/2004, Mohan has filed D.B. Cr. Appeal 341/2004. By judgment dated 25.2.2004, the learned Judge has convicted and sentenced both the appellants as under:-
(2.) Appellant Sohan @ Sovan: For offence under Section 302 IPC: Life imprisonment, fined Rs.5000/-, and further directed to undergo six months of simple imprisonment in default thereof. For offence under Section 379 IPC: Three years of rigorous imprisonment, fined Rs.2000/-, and further directed to undergo two months of simple imprisonment in default thereof. For offence under Section 201 IPC: Three years of rigorous imprisonment, fined Rs.2000/-, and further directed to undergo two months of simple imprisonment in default thereof. Appellant Mohan Singh: For offence under Section 411 IPC: Two years of rigorous imprisonment, fined Rs.2000/-, and further directed to undergo two months of imprisonment in default thereof.
(3.) Meanwhile, the learned Judge had acquitted Smt. Gaini, a co-accused in this case, for offences under Sections 364, 302, 120B, 384, 201 IPC. Since both the appeals are out of the same impugned judgment, they are being decided by this common judgment.;