M.L.Jain, J. - (1.) This appeal is directed against the judgement of the learned Additional Sessions Judge, Dausa dated August 29, 1975 by which he convicted and sentenced the appellant as follows:- (1) under section 458, Indian Penal Code to rigorous imprisonment for 7 years and to pay a find of Rs. 200/- in default whereof to rigorous imprisonment for six months. (2) under section 398, Indian Penal Code, to rigorous imprisonment for 7 years. (3) under section 307 read with 34, Indian Penal Code to rigorous imprisonment for four years and a fine of Rs. 100/- in default whereof to undergo rigorous imprisonment for three months.
(2.) The substantive sentences of imprisonment were directed to run concurrently.
(3.) The appellant is in jail and was heard in person. The record was also perused.;