M.L. Jain, J. - (1.) This appeal arises out of the judgment of the learned Additional Sessions Judge, Jalore, dated 29-9-72 by which he convicted and sentenced appellant Bhagwat Singh as follows : (1.) under section 409 IPC to rigorous imprisonment for two years and a fine of Rs. 500 in default whereof, to further simple imprisonment for three months ; (2) under sections 467 and 468 IPC on each count to rigorous imprisonment for one year and a fine of Rs. 300, in default whereof to further simple imprisonment for two months ; (3) under section 477 A IPC to rigorous imprisonment for one year.
(2.) The sentences of imprisonment were directed to run concurrently.
(3.) I have heard arguments and perused the record.;