MOHAN RAM & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellants Mohan Lal (A1), Puran Ram (A2), Basant Kumar (A3), Naveen Kumar (A4), Lacham Ram (A5), Prakash Ram (A6), Maani Ram (A7) and Anand Ram (A8) have been convicted by the learned Additional Sessions Judge, Almora in S.T. No.71 of 2000, for the offences under Section 147 and 308/149 of the Indian Penal Code. They all have appropriately been sentenced for those offences.

(2.) It is pertinent to mention that A5 died during the pendency of the appeal, hence the appeal filed by the said appellant stands abated.

(3.) Remaining appellants, who are in Jail, have been heard by their learned counsel. The Court has also heard the learned State counsel.