PAWAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANTS herein and their mother Hardei were acquitted of the charge of murder under section 302 of the Indian Penal Code but only the appellants Pawan Kumar and Prabhat Singh were convicted under section 304 part (II) read with section 34 of the Indian Penal Code, accordingly each

(2.) WHETHER reporters of the Local papers are allowed to see the judgment? yes of them was sentenced to undergo rigorous imprisonment, for a period of four years, and to pay a fine of Rs.2,000/-. In default of payment of fine to further undergo rigorous imprisonment for six months, for allegedly causing death of Pardeep Kumar (deceased) son of the complainant Mehar Singh.

(3.) THE prosecution case in brief can be stated thus: Admitted facts.