KULDIP SINGH Vs. STATE

JUDGEMENT

(1.) These are two sets of appeals; one preferred by the appellant Kuldip Singh (being Criminal Appeal No. 315/2001) and another composite appeal by the appellant Ram Singh and Om Prakash (being Cr. Appeal No. 476/2001).

(2.) All the three appellants were tried by the Court of Sessions for commission of offence punishable under Section 302, IPC read with Section 34 and also under Sections 386 and 460 of Indian Penal Code. They were held guilty for these offences vide impugned judgment dated 28th April, 2001. Learned Additional Sessions Judge heard the appellants on the point of sentence and awarded life imprisonment to all the three appellants besides imposing of fine of Rs. 500 /- on each of them. All the three appellants were also sentenced to undergo 7 years imprisonment besides fine for commission of offence punishable under Section 460/34, IPC. All the substantive sentences were ordered to run concurrently.

(3.) Feeling aggrieved by the impugned judgment they have preferred these two appeals.