NAZEER ALIAS NAZEER MOHAMMED Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and sentence passed against the 1st accused u/s. 302 and 201 I. P. C to undergo life imprisonment for the offences u/s. 302 I. P. C and to pay a fine of Rs. 10,000/- in default to undergo one year simple imprisonment and for the offences u/s. 201 I. P. C to undergo three years rigorous imprisonment and to pay a fine of Rs. 1,000/- in default to undergo simple imprisonment for three months and both the sentences are directed to run concurrently.

(2.) THE brief facts necessary for the disposal of the appeal are stated as follows:

(3.) THE case of the prosecution as spoken through prosecution witnesses would be as follows: