VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS appeal arises out of the order of conviction and sentence recorded by the Court of the Additional Sessions Judge, Una is Session Trial No. 4-M/7 of 1977 in which both the appellants were charged for the offences contemplated by Sections 302 and 392 read with Section 34 of the I. P. C. As a result of the trial, the learned Sessions Judge has convicted the appellant Vijay Kumar for the offences under Section 302 and Section 392 read with Section 34. of the I. P. C. and has sentenced him to life imprisonment and fine of Rs. 1,000/-for the offence under Section 302, I. P. C. , and to rigorous imprisonment of ten years and fine of Rs. 500/- for the offence under Section 392 read with Section 34, I. P. C.

(2.) HE has convicted appellant Darshan Lal for the offence under Section 392 read with Section 34, I P. C. and has sentenced him to rigorous imprisonment of ten years and the payment of fine of Rs. 500/ -.

(3.) THE learned trial Judge has further ordered that out of fine which would be recovered, Rs. 1,000/-should be paid to Shrimati Ram Ashri the legal heir of deceased Shrimati Bhagwanti Devi who Is said to have been murdered.