MANISH CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These three Criminal Appeals have been filed by the appellants against a common judgment dtd. 16/4/2014/17/4/2014, passed by the learned District and Sessions Judge, Haridwar in Sessions Trial No. 55 of 2010, "State of Uttarakhand vs. Manish Chaudhary and Another", Sessions Trial No. 274 of 2008, "State of Uttarakhand vs. Avinash alias Munnu", and, in Sessions Trial No. 275 of 2008, "State of Uttarakhand vs. Avinash alias Munnu".

(2.) The appellant Manish Chaudhary has been convicted and sentenced to undergo imprisonment for life along with a fine of Rs.5,000.00 for the offence punishable under Sec. 302 read with Sec. 120B of the Indian Penal Code (in short, "IPC"), and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.5,000.00 for the offence punishable under Sec. 201 IPC with default imprisonment in Sessions Trial No. 55 of 2010.

(3.) The appellant Avinash alias Munnu has been convicted and sentenced to undergo imprisonment for life along with a fine of Rs.5,000.00 for the offence punishable under Sec. 302 read with Sec. 120B of IPC, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of seven years along with a fine of Rs.5,000.00 for the offence punishable under Sec. 201 IPC with default imprisonment in Sessions Trial No. 274 of 2008.