SUNIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These four Criminal Appeals have been filed by the appellants against a common judgment dtd. 30/7/2008, passed by learned District and Sessions Judge, Champawat in Sessions Trial No.06 of 2007, "State vs. Haseeba and five Others", Sessions Trial No.11 of 2007, "State vs. Akram Khan", Sessions Trial No.10 of 2007", "State vs. Madan Singh", and, Sessions Trial No.09 of 2007, "State vs. Sarwar".

(2.) Appellants Sunil, Sarwar, Akram Khan and Madan Singh have been convicted and sentenced to undergo rigorous imprisonment for a period of seven years for the offence under Ss. 398, 401 of the Indian Penal Code, 1860 (in short, 'IPC') in Sessions Trial No.06 of 2007. Appellants Akram Khan, Madan Singh and Sarwar have been further convicted and sentenced to undergo rigorous imprisonment for a period of one year for the offence under Sec. 4/25 of the Arms Act, 1959 in Sessions Trial No.11 of 2007, Sessions Trial No.10 of 2007 and Sessions Trial No.09 of 2007 respectively. All the sentences have been directed to run concurrently.

(3.) These Criminal Appeals are connected appeals, therefore, these appeals are being decided by this common judgment. Criminal Appeal No.212 of 2008 will be treated as a leading case.