- (1.) Rajan Singh Son of Hari Singh alongwith his two brothers Hakim Singh, Sunder Singh and, Bhuri Singh and Suresh both sons of Prasadi residents of Village Buravai was tried by the Court of Additional Sessions Judge (Fast Track) No.3, Bharatpur in a case arising out of FIR No.228/2003 registered at Police Station, Chiksana Distt. Bharatpur for offences under Sections 363, 364, 302, 201, 376 and 120(B) IPC. Trial Court vide its impugned judgment dated 12th November, 2005 acquitted Hakim Singh, Sunder Singh, Bhuri Singh and Suresh of all offences i.e. under Sections 363, 364, 302, 302/120(B), 376, 376/120B, 201 and 120B IPC.
(2.) The trial Court also acquitted appellant Rajan Singh of offences under Sections 376 and 120 B IPC but convicted him of offences under Sections 363, 364, 302 and 201 IPC. Vide a separate order of even date, the appellant was sentenced as under :- For offence under Section 363 IPC : Five Years rigorous imprisonment and a fine of Rs. 1000/-, in default thereof, to further undergo one year simple imprisonment. For offence under Section 364 IPC : Seven Years rigorous imprisonment and a fine of Rs. 1000/-, in default thereof, to further undergo one year simple imprisonment. For offence under Section 302 IPC : Life imprisonment and a fine of Rs. 2000/-, in default thereof, to further undergone two years simple imprisonment. For offence under Section 201 IPC : Three years simple imprisonment and a fine of Rs. 500/-, in default thereof to further undergo six months simple imprisonment. All the above sentences were ordered to run concurrently.
(3.) Aggrieved against his conviction and sentence, Rajan Singh has instituted the present appeal.;