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FACTS OF THE CASE - Both the Appellants was sentenced to life imprisonment and fine of Rs.50,000/- each and in default to undergo 6 months' imprisonment for the offence under Section 302 IPC; to life imprisonment with fine of Rs.60,000/- each and in default to undergo 6 months' imprisonment for the offence under Section 364 IPC. They were sentenced to life imprisonment for the offence under Section 120B IPC and to 7 years' imprisonment and fine of Rs.30,000/- and in default to undergo 6 months' simple imprisonment for the offence under Section 201 IPC. For the offence under Section 392 IPC, both were sentenced to rigorous imprisonment for 10 years with fine of Rs.50,000/- and in default to undergo 6 months' imprisonment.
The trial Court also specified the amounts to be paid as compensation to the wife of the deceased out of the fine amounts required to be paid by the Appellants. The body was found to be in an advanced stage of decomposition with nails being easily detachable. Hairs and teeth were absent. Maggots were crawling all over the body. The interior body was also in an advanced stage of decomposition. The skull with lower jaw had separated from the trunk. The bone of skull and lower jaw were present and the ribs were exposed. There was no viscera as it had already been eaten up. Some muscles and ribs at some places with skin of the pelvic bone intact were found. The pelvic viscera was absent. Thigh, knee joint, legs and feet were intact with decomposed skin. There were muscles at the back of chest. Brain matter was absent (Post Mortem Report).
CONCLUSION- The trial court rightly held them guilty for the offences with which they were charged. This Court also confirms the sentences, the fine amounts and default sentences, the sentences will run concurrently. Hence the bail bond and surety bond of both Appellants stand cancelled. They are directed to surrender immediately failing which they shall be taken into custody forthwith to serve out the remainder of their sentences.
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