(1.) The appellants have assailed the judgment of conviction dated March 23, 2022 and the order of sentence dated March 24, 2022 passed by the learned additional Sessions Judge, 1st court, in Sessions Trial No. 36/2021 arising out of Sessions Case No. 68/2021.
(2.) By the impugned judgment of conviction, the learned judge has held that the appellants were guilty of the offence under Sec. 302/34 of the Indian Penal Code, 1860. The learned trial judge has acquitted 7 of the co-accused of the charge under Sec. 302/34 of the Indian Penal Code, 1860.
(3.) By the impugned order of sentence, the learned trial judge has sentenced the appellants suffer rigorous imprisonment for life and to pay a fine of Rs.20,000.00 each and in default to suffer rigorous imprisonment for one year.
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