(1.) PRESENT appeals arise out of a common judgment dated 23.10.1999 and order on sentence dated 26.10.1999 passed by the learned Additional Sessions Judge in Session case No.11/98 by virtue of which all the appellants have been convicted under section 302/34 and section 307/34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), and sentenced to undergo Imprisonment for life and to pay a fine of Rs. 1,000/ - each for the offence punishable under Section 302/34 of Indian Penal Code, and in default of the payment of fine to further undergo rigorous Imprisonment for a period of four months. The appellants were also sentenced to undergo Imprisonment for two years and to pay a fine of Rs. 500/ - each for the offence punishable under Section 307/34 of IPC, and in default of the payment of fine to further undergo rigorous Imprisonment for a period of two months. All the sentences were ordered to run concurrently.
(2.) THE appellant no. 1 Phool Singh expired during the pendency of the appeal therefore his appeal stands abated. Accused Ramesh is a proclaimed offender.
(3.) THE facts of the case, as noticed by the learned Trial Court, are as under:
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