PRATAP SINGH Vs. STATE

JUDGEMENT

(1.) This judgment will also dispose of Criminal Appeal No. 36 of 1969, which has been preferred by the State against the acquittal of Kalmi Nand (38) and Karam Chand (40).

(2.) The appellants (the reference is to the appellants in Criminal Appeal No. 32 of 1969) Pratap Singh (21) and his younger brother. Bihari Lal (17) have been convicted under sections 302 and 307, Indian Penal Code, respectively, by the learned Sessions Judge, Mahasu and Kinnaur Districts and sentenced as follows :-

(3.) Bihari Lal has been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 500.00 in default to undergo further rigorous imprisonment for two months.