RAMAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the above two appeals relate to the same incident and the appellant in both the appeals is also one and the same, hence, these appeals are taken up together and decided by this common judgment.

(2.) These appeals are preferred by the appellant Raman Singh Bisht under Section 374(2) Cr.P.C. against the common judgment and order dated 28.02.2017 passed by learned Fourth Additional Sessions Judge, Dehradun in S.T. No.161/13, State v. Raman Singh and another, and S.T. No.162/13, State Vs. Raman Singh, whereby the learned Judge convicted the appellant Raman Singh Bisht under Section 307 IPC/34 IPC and sentenced him to undergo seven years' R.I. with fine of Rs.20,000/-. Appellant Raman Singh was further tried and convicted under Section 25 Arms Act and was sentenced to undergo three years' R.I. with fine of Rs.5,000/-.

(3.) Brief facts of the case are that PW3 Darban Singh Negi submitted information (Ex. Ka-1) on 18.07.2013 with P.S. Nehru Colony Dehradun. On the basis of the said information, Chick FIR Ex. Ka-12 was lodged on the very same day at under Sections 307 and 506 IPC. After investigation, charge sheet Ex.Ka-27 was submitted under Sections 307/506/34 IPC against the present appellant Raman Singh Bisht.