KHUSHAL SINGH DHAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All these appeals, titled above, challenge the same judgment and order, so are being adjudicated in common.

(2.) Appeal No.64 of 2010 challenges the conviction of the appellant for the offence of Section 30 of the Arms Act, Appeal No.65 of 2010 assails his conviction u/s 302/307 IPC whereas appeal no.21 of 2010 has been preferred by the accused, through jail, challenging the same judgment and order dated 27/29.03.2010 passed in the Joint S.T. Nos.5 of 2007 and 6 of 2007.

(3.) Appellant Khushal Singh Dhami was tried pertaining to crime nos.3992/2006 and 3993/2006 for all the three offences, indicated above, on the basis of charge-sheets submitted by Police Station Kotwali Pithoragarh.