- (1.) Prem Singh, appellant has directed the present appeal to assail the judgment dated 31st October, 2006 rendered by Additional District & Sessions Judge (Fast Track), Hindaun City, Distt. Karauli whereby the appellant has been held guilty of offences under Sections 302, 323 and 452 IPC. The trial Court vide the impugned judgment has acquitted the co-accused, Chetram @ Gadali, brother of the present appellant who was also sent for the trial.
(2.) Having convicted the appellant for the above said offences, the trial Court vide a separate order of even date, sentenced the appellant as under:- For offence under Section 302 IPC : Life imprisonment and to pay a fine of Rs. 2000/-, in default thereof, to further undergo six months imprisonment. For offence under Section 323 IPC : One year's rigorous imprisonment and to pay a fine of Rs. 100/-, in default thereof, to further undergo fifteen days imprisonment. For offence under Section 452 IPC : Two year's rigrous imprisonment and to pay a fine of Rs. 500/-, in default thereof, to further undergo one month's imprisonment.
(3.) All the above sentences were ordered to run concurrently.;