BRIJESH KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. S.R.S. Gill, Advocate, Mr. Vikas Anand, Advocate and Mr. M.A. Khan, Advocate, on the First Bail Application (IA No.13 of 2023) of Ashok Kashyap, appellant no.2 and Second Bail Application (IA No.12 of 2023) of Brijesh Kashyap alias Chhunne, appellant no.1.

(2.) The First Bail Application (No.2 of 2021) of the appellant no.1 Brijesh Kashyap alias Chhunne was rejected on 24/5/2022.

(3.) Appellants have been convicted and sentenced to undergo life imprisonment along with a fine of ?5,000/- each under Sec. 302 read with Sec. 34 of Indian Penal Code (in short, 'IPC"); they have been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of ?5,000/- each under Sec. 364 IPC, and, they have been further convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of ?2,000/- each under Sec. 201 IPC. All the sentences have been directed to run concurrently.