- (1.) HORILAL was nominated as accused in case No.119/86 registered at Police Station, Sarmathura Distt. Dholpur for offences under Sections 147, 148, 149, and 307 IPC. During investigation offence under Section 302 was added against the accused -appellant.
(2.) THE trial Judge vide impugned judgment dated 10th October, 2003, held appellant guilty of the offences under Sections 302, 353 and 225 IPC.
(3.) VIDE an order of separate date, appellant was sentenced as under : - For offence under Section 302 IPC: to undergo life imprisonment, and to pay a fine of Rs. 1,000/ -, and in default thereof, to further undergo one month simple imprisonment. For offence under Section 353 IPC : to undergo two years simple imprisonment. For offence under Section 225 IPC : to undergo two years simple imprisonment, and to pay a fine of Rs. 100/ -, and in default thereof, to further undergo seven days simple imprisonment. All the above sentences were ordered to run concurrently;