MOHD BHURE Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 10. 11. 2000 the appellant and the co-accused Riaz Ahmed have been convicted for the offence punishable under Section 302/34 IPC.

(2.) VIDE order dated 13. 11. 2000 both have been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 5000/ -. In default of payment of fine, both have been directed to undergo simple imprisonment for six months. Crl. A. No. 370/2001 Page 1 of 8

(3.) APPELLANT Mohd. Bhure has filed the instant appeal. Co-accused Riaz Ahmed challenged his conviction vide Crl. A. No. 406/2001.