VIDHYAPATI Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgement and order dated 28th April, 2005 the appellant has been held guilty of murdering his parents.

(2.) VIDE order on sentence dated 29th April, 2005 he has been convicted to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -.

(3.) FROM the impugned decision it is apparent that the appellant has been convicted on account of the reason, his parents went missing all of a sudden and since April - May, 1998 were not seen by anybody. The appellant and his wife thereafter started proclaiming that the parents of the appellant had died and started usurping property of the father of the appellant.