RAMESH Vs. STATE

JUDGEMENT

(1.) The appellants are aggrieved by the impugned judgment and order of sentence dated 24.12.1999 whereby they had been convicted under Sections 302/201/34 IPC and had been sentenced to undergo imprisonment for life and to pay a fine of Rs.50,000/- in default of payment of fine to undergo simple imprisonment for five years for the offence under Section 302 IPC; they had been sentenced to undergo rigorous imprisonment for seven years each for the offence under Section 201 IPC and to pay a fine of Rs.10,000/- in default of payment of fine to undergo simple imprisonment for one year. Appellant Ram Gulam was also convicted separately under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.5000/- in default of payment of fine to undergo simple imprisonment for six months.

(2.) The version of the prosecution is as follows:

(3.) In the statement of the accused recorded under Section 313 of the Cr. P.C. they stated that they have been falsely implicated in the present case; they had been picked up from their village Chakmeera Pur on 17.4.1996; no disclosure statement was made by them; they were never tenants of PW-4; they were innocent.