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

JUDGEMENT

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

(2.) THESE appeals are directed against the common judgment dated 19/30.10.2012, rendered by the learned Addl. Sessions Judge, Hamirpur, H.P., in Sessions Trial No. 16 of 2011, RBT No. 7 of 2012, whereby the appellants -accused (hereinafter referred to as the "accused"), were charged with and tried for offence punishable under Sections 302 and 120 -B IPC. Appellant Mandeep, in Cr. Appeal No. 469 of 2012 was convicted and sentenced to undergo imprisonment for life and to pay fine of Rs. 25,000/ - under Section 120 -B IPC. Appellant Yog Raj alias Raju in Cr. Appeal No. 4029 of 2013 was convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 25,000/ - for the offence punishable under Section 302 IPC and to further undergo imprisonment for life and fine of Rs. 25,000/ - for the offence punishable under Section 120 -B IPC.

(3.) THE prosecution, in order to prove its case, has examined as many as 33 witnesses. The accused were also examined under Section 313 Cr.P.C. They have denied the prosecution case. According to them, they were falsely implicated. The learned trial Court convicted and sentenced the accused, as noticed hereinabove. Hence, these appeals on behalf of the accused persons.