R.S.CHAUHAN, J. - (1.) AGGRIEVED by the judgment dated 6.8.2004 passed by the Additional Sessions Judge (Fast Track), Sikar, the appellants, Balbeer Singh and Hari Prasad, have preferred this appeal before this court. By the said judgment, Balbeer Singh was convicted for offences under Sections 364, 302, 120B and 201 IPC and was sentenced as under: - i.for offence u/s.364 IPC, he was sentenced to life imprisonment, imposed with a fine of Rs.500/ - and directed to undergo six months simple imprisonment in default thereof, ii.for offence u/s.302 IPC, he was equally sentenced to life imprisonment, imposed with a fine of Rs.500/ - and directed to undergo six months simple imprisonment in default thereof, iii.for offence u/s.120B IPC, he was sentenced to six months rigorous imprisonment, imposed with a fine of Rs.200/ - and directed to undergo one month's simple imprisonment in default thereof, iv.for offence u/s.201 IPC, he was sentenced to seven years rigorous imprisonment, imposed with a fine of Rs.500/ - and directed to undergo six months simple imprisonment in default thereof.
(2.) THE sentenced were to run concurrently.
(3.) ON the other hand, Hari Prasad was convicted for offences under Sections 120B and 201 IPC and was sentenced as under: - i.for offence u/s.120B IPC, he was sentenced to six months rigorous imprisonment, imposed with a fine of Rs.200/ - and directed to undergo one month's simple imprisonment in default thereof, ii.for offence u/s.201 IPC, he was sentenced to seven years rigorous imprisonment, imposed with a fine of Rs.500/ - and directed to undergo six months simple imprisonment in default thereof. The sentences were to run concurrently.;