- (1.) The Additional Sessions Judge, Karauli has made a reference, being D.B. Criminal Death Reference No.2/2014, for confirming the death sentence awarded to the accused, Raju, by judgment dated 11.12.2014. By the said judgment the learned Judge has convicted the appellant, Raju, for offences under Sections 302, 307 and 323 IPC. By an order of even date, the learned Judge has sentenced him as under:- U/s. 302 IPC: Death sentence, imposed with a fine of Rs. 1 Lac, and directed to further undergo simple imprisonment of two months, in default thereof. U/s. 307 IPC: Ten years of rigorous imprisonment, imposed with a fine of Rs. 50,000/-, and directed to further undergo simple imprisonment of one month, in default thereof. U/s. 323 IPC: One year of rigorous imprisonment.
(2.) By the same judgment dated 11.12.2014, the learned Judge has also convicted another co-accused, namely Naval Kishore, for offences under Sections 302/34, 307/34 and 323/34 IPC, and sentenced him as under:- U/s. 302/34 IPC: Life imprisonment, imposed with a fine of Rs. 1 Lac, and directed to further undergo simple imprisonment of two months, in default thereof. U/s. 307/34 IPC: Ten years of rigorous imprisonment, imposed with a fine of Rs. 50,000/-, and directed to further undergo simple imprisonment of one month, in default thereof. U/s. 323/34 IPC: One year of rigorous imprisonment.
(3.) Aggrieved by the aforesaid judgment dated 11.12.2014, Raju has filed a regular appeal, namely D.B. Criminal Appeal No.23/2015, and a Jail appeal, namely D.B. Criminal (Jail) Appeal No.63/2015, before this court. Similarly, aggrieved by the same judgment, Naval Kishore has preferred an appeal, namely D.B. Criminal Appeal No.22/2015, before this court. Since the Criminal Death Reference, and the three criminal appeals filed by the accused persons challenge the same impugned judgment, therefore, they are being decided by this common judgment.;