SHYAMRAJ ALIAS SHYAM Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 14. 5. 2001, the appellants have been convicted for the offence of having murdered Radhey S/o Ram Lubhaya.

(2.) VIDE order dated 15. 5. 2001, the appellants have been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 5,000/-; in default of payment of fine the appellants have been directed to undergo further simple imprisonment for 6 months.

(3.) AS per the findings returned by the learned Trial Judge, appellant Om prakash was aged 20 years, appellant Rajkumar S/o Prahlad was aged 20 years, appellant Rajkumar S/o Kushal Chand was aged 27 years, appellant Shyam Raj was aged 21 years and appellant Ajay was aged 21 years when the offence was committed.