PARMANAND AND ORS. Vs. STATE

JUDGEMENT

(1.) Crl. A. Nos. 311/2011 & 309/2011

(2.) THE Appellants Parmanand and Mithilesh are the parents -in -law of Bobby (the deceased). They impugn the judgment and order dated 18.12.2010 whereby the Appellants were convicted for the offence punishable under Section 302/34 of the Indian Penal Code (IPC) and were sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/ - each. In default of payment of fine they were sentenced to undergo rigorous imprisonment for a further period of six months each.

(3.) ALL Appellants pleaded not guilty to the charge. The prosecution to prove the guilt of the accused persons examined 23 witnesses.