NEERAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application No.1036 of 2010 seeking extension of short term bail granted to the appellant on 11.08.2010.

(2.) Heard.

(3.) Vide Judgement and order dated 03.02.2010 passed by Additional Sessions Judge/1st F.T.C., Roorkee, in sessions trial No.241 of 2002, appellant Neeraj was convicted under section 302 IPC and sentenced to imprisonment for life and also directed to pay fine of Rs.5000/-. He was further found guilty of charge of offence punishable under section 25 of the Arms Act and sentenced to rigorous imprisonment for the period of two years and also directed to pay fine of Rs.1,000/-. He was further convicted under section 148 I.P.C. and sentenced to undergo rigorous imprisonment for one year.