SACHIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since, common question of facts and law are involved in both these criminal jail appeals, they are being decided by the common judgment.

(2.) Appellant Sachin has been convicted under sec. 307 and 394 IPC on 30/11/2021 in Sessions Trial No. 13 of 2018, State Vs. Sachin by the court of 2nd Additional Sessions Judge, District Haridwar. He has been sentenced on 2/12/2021 as hereunder;

(3.) Criminal Jail Appeal No. 71 of 2021 has been preferred against the conviction and sentence of the appellant recorded under Ss. 307 and 394 IPC. Criminal Jail Appeal No. 73 of 2021 has been preferred against the conviction and sentence of the appellant under Sec. 25 of the Arms Act.