RAM KISHAN Vs. STATE

JUDGEMENT

(1.) Vide impugned judgment and order dated 20.4.2001, the appellant has been convicted for the offence punishable under Sections 302/325/34 IPC.

(2.) Vide order dated 28.4.2001, the appellant has been sentenced to undergo imprisonment for life for the offence of murder. Fine in sum of Rs.1000/- has also been imposed. In default of payment of fine, it has been directed that the appellant shall undergo R.I. for 15 days. The appellant has also been sentenced to undergo R.I. for one year and to pay a fine in sum of Rs.1000/-; in default of payment of fine to undergo R.I. for 15 days in respect of the conviction for the offence punishable under Section 325/34 IPC.

(3.) We may note that there were six accused sent to trial. Two of the six accused have been acquitted. Three accused namely Ramesh, Suresh and Kishan have been convicted for the offence punishable under Section 325/34 IPC. It appears that the said three accused had already been undergone the sentence imposed upon them and hence have not preferred any appeal challenging the order of conviction or the order of sentence.