- (1.) These two appeals by the convicts accused are directed against the judgment of the Additional Sessions Judge, Tonk dt.19th Aug., 1976, whereby the accused were convicted and sentenced as under : Kelya U/s. 366, IPC 3 years' R.I. with fine of Rs. 500/- in default, 6 months' R.I. Devilal and Ramkaran U/s. 366, IPC Each of them was sentenced to 2 yearK R.I. with fine of Rs. 350/- in default of 3 months' R.I. Bheru U/s. 366, IPC 2 years' R.I. with fine of Rs. 350/- in default, 3 months' R.I. U/s. 343, IPC 11/2 years' R.I. (one and half years) Panna U/s. 343, IPC 1/2 years' R.I.
(2.) The substantive sentences on different counts were ordered to run concurrently.
(3.) Accused, Bheru and Panna, were acquitted under S.368, IPC, and co-accused, Smt. Mangali was acquitted under S.366/149, IPC.;