SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.A.Nos.37/2017, 46/2017 and 95/2017

(2.) Pursuant to their joint trial, by the impugned judgment dated 19th Aug., 2016, the ld. Additional Sessions Judge found the appellants guilty of commission of the offence punishable under Sec. 302 read with Sec. 34 Penal Code with which they were charged. As a consequence, by the order dated 24th Sept., 2016, the appellants stood sentenced to life imprisonment with fine of Rs.20,000.00 and in default of payment of fine, it was directed that they shall further undergo simple imprisonment for one year and in case of the fine amount being realized, the same was directed to be distributed equally among the two brothers of the deceased, namely, Rama Yadav and Ram Achal Yadav.

(3.) Aggrieved by their conviction by the judgment dated 19th Aug., 2016 as well as the sentence imposed upon them, the appellants have preferred these separate appeals challenging the judgment and order on sentence.