RAM BABU Vs. STATE

JUDGEMENT

(1.) THE appellants have been convicted for the offence punishable under Section 302/498-A/34 IPC.

(2.) THE impugned judgment and order is dated 1. 11. 2000.

(3.) FOR the offence of murder, the appellants have been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 500/- each; in default of payment of fine they have been directed to undergo rigorous imprisonment for one month.