PRADEEP KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This Criminal Appeal is filed by the accused against the judgment and order dated 29.10.2013 passed by the High Court of Himachal Pradesh at Shimla in Criminal Appeal No. 154 of 2008 which arises out of judgment and order dated 26.03.2008 passed by the Additional Sessions Judge, Fast Track Court, Shimla in S. Trial No. 8-R/7 of 2008/07.

(3.) By impugned judgment, the High Court dismissed two connected criminal appeals-one filed by the present Appellant being Criminal Appeal No. 154 of 2008 and the other filed by two accused persons being Criminal Appeal No. 211 of 2008 against their conviction Under Section 302 read with Section 34 and Section 201 of the Indian Penal Code, 1860 (hereinafter referred to as "Indian Penal Code").