PREM KUMAR TIWARI S/O LATE JAGAT BAHADUR TIWARI Vs. STATE OF SIKKIM APPLICATION UNDER SECTION 389(1) OF CODE OF CRIMINAL PROCEDURE, 1973

JUDGEMENT

(1.) Heard.

(2.) Appellants No.1, 2 and 3 were convicted under Sections 302 and 120B read with Section 34 of the Indian Penal Code (for short "IPC") and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.50,000/- (Rupees fifty thousand), only, for each of the aforesaid sentences. The sentences were ordered to run concurrently.

(3.) The Appellant No.4 was convicted under Section 201 of the IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs.50,000/- (Rupees fifty thousand) only, with a default stipulation.