Khem Chand Sharma. J. - (1.) This appeal is directed against the judgment dated March 2, 1994 passed by the learned Additional Sessions Judge, Behror, district Alwar, thereby acquitting Sarjeet and Gopi Chand under Section 120-B, IPC and convicting and sentencing them in the following manner: Under Section 302, IPC: Life imprisonment with a fine of Rs. 1,000.00 in default of payment of fine, each to undergo 4 months Rigorous Imprisonment. Under. Section 201, IPC: Three years imprisonment with a fine of Rs. 500/- in default of payment of fine each to further undergo 2 months Rigorous Imprisonment.
(2.) The learned AddI, Sessions Judge has acquitted accused Smt. Ramgiri of the offences charged with.
(3.) At the outset, it must be stated that counsel for the appellants has submitted an application to the effect that appellant Gopi Chand was on bail and he has been murdered. He has submitted a photocopy of FIR No. 83/2000 dated 21/5/2000 to show that he along with his five family members has been murdered.;