SHREE CHANDRASHEKHAR,J. - (1.) Two persons, namely, Sawana Nagesia and Bandhanu Nagesia were named as accused by the informant in his fardbeyan, which was recorded on 17th November, 2006 at about 17:30 hours, on the basis of which Palkot P.S. Case No. 70 of 2006 has been lodged against them under Section 302/34 I.P.C.
(2.) The appellants, namely, Sawana Nagesia and Bandhanu Nagesia have been convicted and sentenced to R.I. for life with fine of Rs.5,000/- each under Section 302/34 I.P.C.; no charge under Section 302 I.P.C. was framed against Sawana Nagesia.
(3.) Vide order dated 07th October, 2014, the appellant no. 2, namely, Bandhanu Nagesia has been released on bail.;