DHARAMPAL Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 8.5.2000, the appellants have been convicted for the offence punishable under Section 302/34 IPC. The appellants have been sentenced to undergo imprisonment for life. One co -accused Mahender (A -6) has been acquitted. Crl.Appeal Nos.69/01 & 368/2000 Page 1 of 23

(2.) THE case of the prosecution is based on the testimony of eye witnesses; namely, Rani PW -6, Shama PW -9 and Rakesh PW -10.

(3.) THE contentions urged by learned counsel for the appellants are: -