PRAKASH CHAND Vs. STATE OF J&K

JUDGEMENT

(1.) APPELLANTS have been convicted and sentenced to Imprisonment for life and a fine Rs. 5000/ - under Section 302/34 RPC vide judgment dated January 30, 2008 and order of January 31, 2008 respectively of learned Sessions Judge, Kathua.

(2.) APPELLANT Bittu stands additionally convicted and sentenced under Section 324 RPC to one years imprisonment.

(3.) FEELING aggrieved by the judgment and order aforementioned, appellants have filed this appeal for setting aside the judgment and order of Sessions Judge, Kathua, the trial court.