GOVERDHAN BARDHAR,J. - (1.) This criminal appeal has been preferred by the accused appellant Ramcharan under Section 374 (2) Cr.P.C., 1973 against the judgment dated 26.07.1989 passed by the learned Addl. Sessions Judge, Baran in Sessions Case No. 58/1984 whereby the learned trial court convicted the accused appellant for the offence under Sections 302 and 323 IPC and passed the following sentence: Under Section 302 IPC
(2.) Life imprisonment with fine of Rs. 500/- and in default of payment of fine to further undergo three months simple imprisonment.
(3.) Under Section 323 IPC;