RAM Vs. STATE

JUDGEMENT

(1.) Challenge in the present appeal is to the impugned judgment and order on sentence dated 24th July 1999 and 28th July 1999 respectively, whereby the learned Additional Sessions Judge had convicted each of the appellants for committing an offence punishable under Sections 302/323 read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced them to undergo imprisonment for life along with a fine of Rs.1000/- each under section 302 IPC and in default of payment of fine to undergo rigorous imprisonment for a period of three months each, and so far as the offence under Section 323 IPC is concerned, the appellants have further been sentenced to undergo rigorous imprisonment for a period of three months each.

(2.) The germane case of the prosecution in brief is summarized as under:

(3.) To prove its case the prosecution mustered support from as many as 29 witnesses. After the completion of prosecution evidence, statement of the accused persons were recorded under Section 313 of Cr.P.C. wherein the entire incriminating evidence was put to them and in reply they pleaded innocence and false implication.