KRISHNA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Sri M.S. Pal, Sr. Advocate assisted by Sri Deepak Bisht, Advocate present for the appellants.

(2.) Sri S. S. Adhikari, AGA present for the State / respondent. Heard on the bail application of the appellants Krishna Singh, Deewan Singh and Yogesh Singh. The impugned order dated 19.08.2010 passed by the learned Sessions Judge, Nainital in sessions trial no. 90 of 2006 shows that appellants Krishna Singh, Yogesh Singh, Deewan Singh, Suresh Singh and Puran Singh were convicted under section 302 IPC read with section 149 IPC, and each one of them was sentenced to imprisonment for life and also directed to pay fine of ` 10,000/-. They were further convicted under section 148, 324 IPC, and awarded rigorous imprisonment for a period of two years under section 148 and rigorous imprisonment for a period of further two years under section 324/149 IPC.

(3.) Appellants Suresh Singh and Puran Singh were granted bail by this court vide its order dated 27.08.2010 for the period of pendency of the appeal. The application of the remaining three appellants was directed to be heard after the lower court record is received. Now, lower court record has been received.