BANWARILAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The abovenoted two appeals arising out of judgment dated 2-2-2001 in Sessions Trial No. 9-P/97 of the learned Additional Sessions Judge (I), Kangra at Dharamsala, are being disposed of by a single judgment.

(2.) Appellant, Banwari Lal in Criminal Appeal No. 72/2001, hereinafter referred to as A-1, stands convicted for the offences under Sections 302 and 201, Indian Penal Code, and sentenced to life imprisonment and fine of Rs. 5000/- for the offence under Section 302. Indian Penal Code, simple imprisonment for one year and fine of Rs. 1000/- for the offence under Section 201, Indian Penal Code. In default of payment of 1068 fine, he has been sentenced to undergo simple imprisonment for a further period of six months and three months respectively, in respect of each of the two offences.

(3.) Respondent No. 1, Rajinder Kumar, in Criminal Appeal No. 378/2001, hereinafter referred to as A-2, was tried for the offence under Sections 302 and 201, Indian Penal Code. He stands acquitted of such offences.