UMAR AND ORS. Vs. THE STATE

JUDGEMENT

(1.) The appellants are arraigned as accused Nos. 1 and 2 in Sessions Case No. 46/2009 on the file of Presiding Officer, Fast Track Court -I at Yadgir. The said Court has convicted the accused persons for the offences punishable under Ss. 304 -II and 504 r/w Sec. 34 of IPC respectively.

(2.) Accused No. 1 was sentenced to undergo rigorous imprisonment for a period of five years with fine of Rs. 3,000/ - with default sentence of simple imprisonment for a period of six months for the offence punishable under Sec. 304 -II of IPC. Further, accused Nos. 1 and 2 were sentenced to pay fine of Rs. 1,000/ - each in default to undergo simple imprisonment for a period of three months for the offence punishable under Sec. 504 r/w Sec. 34 of IPC. It appears, State has not preferred any appeal against the judgment of the Trial Court.

(3.) For the purpose of convenience and to avoid repetition and for easy understanding, the ranks of the parties as per their rankings before the Trial Court is retained.