N.M.KASLIWAL, J. - (1.)THIS appeal by accused Ram Khiladi and Malli Ram, is directed against the judgment of the learned Additional Sessions Judge, Gangapur City dated February 29, 1980 by which they have been convicted and sentenced in the following manner: Accused Ram Khilari
(2.)UNDER Section 302 read with Section 34, IPC to imprisonment for life and a fine Rs. 200/ - in default of payment to fine to further undergo one month's rigorous imprisonment. under Section 333, IPC to, three months rigorous imprisonment. under Section 447, IPC to three months rigorous imprisonment.
Under Section 302, IPC to imprisonment for life and to pay a fine of Rs. 200/ -. In default of payment of fine to further Undergo one month rigorous imprisonment. Under Section 447, IPC to three months rigorous imprisonment.

(3.)ALL the snbstantive sentences of the accused appellants were ordered to run concurrently.