BHUPAL SINGH; DEVENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tiwari, Senior Advocate, assisted by Mr. Ravi Joshi, Advocate and Mr. Tanuj Semwal, amicus curiae, for the appellants as well as Mr. K.S. Rautela, A.G.A. for the State and perused the entire material available on record.

(2.) The Court has been apprised by learned senior counsel that the appellant no.2 Devendra Singh has been released from jail after serving out the sentence awarded against him, in full, whereas appellant Bhupal Singh was granted interim bail by this Court at the time of admission of this appeal. However, this appeal has been heard on behalf of both the appellants/accused.

(3.) This appeal is directed against the judgment and order dated 27.10.2001 rendered by the Sessions Judge, Bageshwar in S.T. No.39 of 2000, State Vs. Bhupal Singh and another, whereby both the appellants were convicted u/s 304-B IPC and sentenced to undergo ten years R.I. They were further convicted u/s 498-A IPC and sentenced to undergo two years R.I. with fine of Rs.2,000/- each, in default of which, two months further simple imprisonment was awarded. Both the sentences were directed to run concurrently.