VIKRAM SINGH @ VICKY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) SINCE the above mentioned Criminal Appeals arise out of the same judgment and order, therefore, they are being decided together for the sake of brevity and convenience.

(2.) ACCUSED persons, namely, Vikram Singh @ Vicky, Rajkumar @ Raju and Gopi @ Vijay Kumar were convicted for the offence punishable under Section 394 IPC read with Section 34 IPC and were directed to undergo rigorous imprisonment for five years along with a fine of Rs. 2000/ - each, vide judgment and order dated 29.01.2013, passed by learned Additional Sessions Judge, Kotdwar, Pauri Garhwal. Accused persons, namely, Vikram Singh @ Vicky, Rajkumar @ Raju and Gopi @ Vijay Kumar were also convicted under Section 25 Arms Act. Each one of them was directed to undergo rigorous imprisonment for one year along with a fine of Rs. 1000/ - vide selfsame judgment and order passed by the trial court. Both the sentences were directed to run concurrently.

(3.) AGGRIEVED against their conviction and sentences, the convicts have preferred present criminal appeals. The appellants are in judicial detention since 29th January, 2013.