G.K. Sharma, J. - (1.) This appeal has been preferred against the judgment dated 10-12-80 passed by the Addl. Sessions Judge (2) Baran convicting the appellants Radhey Shyam and Narayan for the offence under Section 302 read with Section 34 I. P. C. and sentencing each of them to undergo imprisonment for life and a fine of Rs. 100/-in default of payment of fine to further under go one months R. I.
(2.) A challan was submitted against Radhey Shyam, Narain and Purshottam. After trial the Addl. Sessions Judge acquitted Purshottam and found guilty the appellants Radhey Shyam and Narain for the offence mentioned above.
(3.) On 29-10-79 Dr. R. S. Vyas, Medical Jurist, Government Hospital, Baran informed the S.H.O., Baran on telephone at 6-40 P. M. that two dead bodies of Jamnalal and Bansilal Dhakar have been brought to the hospital. On receipt of this information, the S.H.O. Kistur Chand alongwith 8 police officials came to the hospital. Din Dayal submitted a written report to the S.H.O. at the hospital at Baran at 7 P. M., which was sent to the police station where a case under Section 302/34 IPC was registered. The F.I.R. is No. 294/79.;