SATYA NARAYAN ALIAS BADA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT criminal appeal has been preferred by accused appellants Satya Narayan @ Bada, Smt. Motiya Bai and Smt. Santosh Bai against the judgment dated 5. 07. 2002 passed by Addl. Sessions Judge (Fast Track) No. 1, Bundi whereby accused appellant Satya Narayan @ Bada was convicted for the offence under Section 302 IPC and was sentenced for life imprisonment and a fine of Rs. 5,000/-, in default to further suffer imprisonment of two months' SI and accused appellants Smt. Motiya Bai and Smt. Santosh Bai were convicted for the offence under Section 302/34 IPC and were sentenced to life imprisonment and a fine of Rs. 1,000/- each, in default to further suffer one month RI.

(2.) BRIEF facts relevant and essential for the disposal of the appeal are as under:

(3.) LEARNED Public Prosecutor has supported the judgment of the trial Court and has argued that prosecution has proved the guilt beyond reasonable doubt.