JAGBIRI Vs. STATE

JUDGEMENT

(1.) JAGBIRI wife of Pala Ram, Bimlesh wife of Brij Lal and Sham Narayan son of Khunkhun Mishra, the appellants herein stand convicted by the learned Additional Sessions Judge, Chandigarh vide judgment dated July 15/17, 1995 under Section 306 IPC and have been sentenced as under : Sham Narayan RI for 7 years and to pay a fine of Rs. 5,000/-, in default of payment of which to suffer further RI for six months. Jagbiri and Bimlesh RI for 4 years and to pay a fine of Rs. 2,000/-, in default of payment of which to suffer further RI for 3 months.

(2.) AGGRIEVED by the impugned judgment of conviction and sentence, the appellants have preferred the present appeal.

(3.) THE case of the prosecution in a narrow compass runs thus :