PAULDAS Vs. STATE

JUDGEMENT

(1.) THERE are two appellants. The first appellant was convicted for the offence under Section 302 r/w 34 I. P. C. and the second appellant was convicted for the offence under Section 302 I. P. C.

(2.) THE case of the prosecution could be stated thus:

(3.) ON the side of prosecution, P. Ws. 1 to 14 were examined, Exs. P. 1 to P. 15 were filed and M. Os. 1 to 3 were marked before the trial Court.