SANTOSH KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these appeals are arising out of a common FIR and disposed of by a common judgment.

(2.) THE instant appeals are directed against the judgment, rendered on 28.9.2010, by the learned Sessions Judge, Una, H.P., in Sessions case No. 1 of 2010, whereby, the learned trial Court convicted and sentenced the accused No. 1 to 3/appellants to undergo rigorous imprisonment for life and to pay a fine in a sum of Rs. 5,000/ - each and in default of payment of fine to further undergo simple imprisonment for a period of two years for the commission of offences punishable under Section 302/34 I.P.C.

(3.) THE accused persons were charged, for, theirs having committed offence punishable under Section 302/34 IPC, by the learned trial Court, to, which they pleaded not guilty and claimed trial.