GANGA RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard on bail application.

(2.) This appeal is directed against judgment and order dated 30.07.2010, passed by Sessions Judge, Pauri Garhwal, in Sessions Trial No. 1 of 2008, whereby appellants Ganga Ram, and Chetram have been convicted under section 302 read with section 34 IPC, and each one of them has been sentenced to imprisonment for life, and also directed to pay fine of '50,000/-.

(3.) Learned counsel for the appellants submitted that she is not pressing bail application of Ganga Ram. As to the appellant no. 2 Chetram, it has been pleaded that he was on bail during trial. It is further pointed out that the main assailant is said to be Ganga Ram, and exhortation role has been assigned to the accused/appellant no. 2 Chetram.