SUKHDEV AND ORS. Vs. STATE OF H.P.

JUDGEMENT

(1.) SINCE both the appeals have arisen out from the common judgment, the same were taken up together and are being disposed of by a common judgment.

(2.) THESE appeals are instituted against the judgment dated 22.2.2013 rendered by the Additional Sessions Judge, Fast Track Court, Una in Sessions Trial No. 29/2011, whereby the appellants -accused (hereinafter referred to as the "accused" for convenience sake), who were charged with and tried for offence punishable under sections 302 and 201/34 IPC have been convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/ - each under section 302 read with section 34 IPC and for want of payment of fine to undergo simple imprisonment for a period of six months. The co -accused Ajay Kumar was acquitted.

(3.) PROSECUTION examined as many as 28 witnesses to prove its case against the accused. Statements of accused under Section 313 Cr.P.C. were recorded. They have denied the case of the prosecution in entirety. Learned trial Court convicted and sentenced the accused as noticed hereinabove. Hence, this appeal.