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Judgment
For offence under Section 449 I.P.C.,"10 years’ R.I. & fine of Rs.10,000/-, in default o
payment of fine, 6 months’ S.I.
For offence under Section 302 I.P.C.,"Life Imprisonment & fine of Rs.40,000/-, in default of
payment of fine, 1 year’s S.I.
For offence under Section 307 I.P.C.,"10 years’ R.I. & fine of Rs.30,000/-, in default o
payment of fine, 1 year’s S.I.
For offence under Section 326 I.P.C.,"10 years’ R.I. & fine of Rs.20,000/-, in default o
payment of fine, 8 months’ S.I.
For offence under Section 325 I.P.C.,"5 years’ R.I. & fine of Rs.10,000/-, in default o
payment of fine, 6 months’ S.I.
The sentences recorded for offences under Sections 302 and 307 IPC were ordered to run concurrently
whereas, the sentences recorded for offences under Sections 449, 307, 326 & 325 IPC were ordered to ru
concurrently.",
Case related to original case in which the accused-applicant(s) was/were tried and convicted. A copy of this order shall also be placed in that file for,
ready reference. Criminal Misc. file shall not be taken into account for statistical purpose relating to pendency and disposal of cases in the trial court.,
In case the said accused applicant(s) does not appear before the trial court, the learned trial Judge shall report the matter to the High Court for",
cancellation of bail.,