MOR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal appeal is preferred against the judgment and order dated 04.08.2006 passed by learned Sessions Judge, Tehri Garhwal in S.T. No. 08 of 2003, whereby the appellants have been convicted for the offence punishable under Section 306 IPC and were sentenced to undergo for a period of three years and fine of Rs. 2,000/- each.

(2.) Learned Counsel for the appellants does not press this appeal on merits. He submits his arguments only on the quantum of sentence. Since the appellants' counsel does not challenge the conviction, this Court need not go into the merits of the case and, accordingly, the conviction under Sections 306 of IPC is maintained.

(3.) Learned State Counsel fairly concedes that the appellant no. 1 has served one year, one month and twenty seven days in jail and appellant no. 2 has served one year, one month and twenty two days in jail.