S M MALIK Vs. STATE

JUDGEMENT

(1.) Surinder Mohan Malik, Sardari Lal Malik and Smt.Shakuntala Malik have been convicted under Section 306 read with Section34 of the Indian Penal Code in F.I.R. No. 167 of 1982, Police Satation KalyanPuri by an Additional Sessions Judge Shahdara, Delhi on 27/02/1987. Surinder Mohan Malik was sentenced to rigorous imprisonment for fiveyears with a fine of Rs. 5000.00 or in default of payment of fine to furtherundergo rigorous imprisonment for one year.

(2.) Sardari Lal Malik and Smt. Shakuntala Malik were sentencedrigorous imprisonment for three years each with a fine of Rs. 2000.00 each. Itwas further directed that in case of default in the payment of fine theywould suffer further rigorous imprisonment for six months vide order of samedate.

(3.) Being dissatisfied from their conviction and sentence they all havefiled this appeal with a prayer for acquittal.