KANWALJIT SINGH AHLUWALIA J. - (1.) Madan Lal son of Panchu Lal, along with four others, namely Banshi Lal and Mangi Lal sons of Bheru Lal, Moti Lal son of Bhanwar Lal and Amar Lal son of Panchu Lal were tried by the Court of District and Sessions Judge, Jhalawar (Rajasthan), in Sessions Case No.80/1997.
(2.) The said Court, vide its impugned judgment dated 03.02.1988, acquitted accused, namely Banshi Lal, Mangi Lal and Amar Lal. However, the said Court convictedMadan Lal, present appellant for commission of offence punishable under Section 302 I.P.C. and sentenced him to undergo life imprisonment, pay a fine of Rs. 1000/- and in default of payment of fine to further undergo three months simple imprisonment. The said Court also convicted accusedMoti Lal for commission of offence punishable under Section 323 I.P.C. and reduced his sentence to the period already undergone by him.
(3.) In the order of sentence dated 03.02.1988, the trial Judge observed that the present appellant is less than twenty-one years of the age.;