RAHUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellants namely, Rahul, Rajendra and Vishal have been convicted and sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.1,000.00 each for the offence punishable under Ses. 323 read with 34 IPC, and, they have been further convicted and sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00 each for the offence punishable under Ses. 324 read with Ses. 34 IPC. Both the sentences have been directed to run concurrently.

(2.) Heard Mr. Shashi Kant Shandilya, learned counsel for the appellants and Mr. Lalit Miglani, learned A.G.A for the State.

(3.) Appeal is admitted.