MOHIT ALIAS SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Aggrieved by the judgment dated 02.01.2015, passed by the Sessions Judge, Haridwar, in Sessions Trial No. 163 of 2014, the appellant, Mohit Kumar alias Sonu, has filed the present appeal before this Court.

(2.) By the impugned judgment, the appellant was convicted and sentenced as under:

(3.) All the aforesaid sentences were directed to run concurrently.