HARI CHAND Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 19. 5. 2001 appellant Nathi Devi has been convicted for the offence punishable under Section 302 IPC as also for the offence punishable under Section 498a IPC. Appellants Hari Chand and Kishan Lal who are the sons of Nathi Devi have been convicted for the offence punishable under Section 498a IPC.

(2.) FOR the offence of murder, Nathi Devi has been sentenced to undergo imprisonment for life and pay a fine in sum of Rs. 500/-, in default to undergo simple imprisonment for two months. For the offence punishable under Section 498a IPC, all appellants have been directed to undergo RI for three months and pay a fine in sum of Rs. 500/-, in default of payment of fine to undergo imprisonment for one month.

(3.) NEEDLESS to state, sentences imposed upon Nathi Devi have been directed to run concurrently.