Bhagwati Prasad, J. - (1.) The present two appeals arise out of the judgment of the learned Sessions Judge, Merta dated 26.9.1984 passed in Sessions Case No. 61/83.
(2.) The accused appellant was tried by the learned Sessions Judge for offences under Section 120-B, 302, 307 IPC and Section 27 of the Arms Act. The trial of the accused was conducted in the back-ground that his co-accused Gulab Chand, Pratap Ram, Hari Ram, Baksha Ram were earlier tried by the Court of Sessions Judge, Merta and these accused persons were acquitted. The present appellant was apprehended subsequently. Therefore, a fresh trial was held for this accused.
(3.) 27 witnesses were examined at the trial and after considering the case of the prosecution the learned Sessions Judge was of the opinion that the offence under Sections 120-B, 302 and 307 IPC is not made out against the accused but he was found guilty for offence under Section 324 IPC and Section 27 of the Arms Act. He was sentenced to 2 years R.I. under Section 324 IPC and 1 years R.I. under Section 27 of the Arms Act, A fine of Rs. 200/- was also put against the accused on each of the counts.;