RAMESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present appeal has been preferred by the appellants against the impugned judgment dtd. 20/10/2003 passed by the learned Additional District &Sessions Judge, Delhi, whereby the appellants along with three other co-accused, were held guilty and convicted under Sec. 304 part-II IPC read with Sec. 34 IPC. However, all accused including the present appellants were acquitted of the charges under Sec. 201 IPC.

(2.) The challenge in the appeal is also to an order on sentence dtd. 23/10/2003 passed by the learned Additional District and Sessions Judge, Delhi whereby the appellants were sentenced to undergo rigorous imprisonment of five years along with a fine of Rs.10,000.00.

(3.) It is the case of the appellants that a fine of Rs.10,000.00 imposed on the appellants has already been paid by them.