INDRAJEET; SHYAMACHARAN & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) At the outset, it is pertinent to mention that appeal memos of CRLA No. 48/2011 and CRLA 57/2011 are identical challenging the same judgment and order nay CRLA No. 99/2011 also questions the impregnability of the same judgment and order. Hence, all these are being adjudicated by this single judgment.

(2.) Appellants for the sake of convenience are referred to as Shyamacharan A1, Jamuna Prasad A2, Naresh A3, Chandrasan A4, Babu Ram A5, Harswaroop A6 Shishupal @ Sheespal Singh A7 and Indrajeet A8 are before this Court. Apart from them, one other accused, namely, Kunwar Sen was also tried by the learned Court below, but he died during the pendency of trial. So, the case was abated against him at the trial stage.

(3.) All the appellants right from A1 to A8 have been held guilty for the offence of Section 395 and 397 IPC wherefor they have appropriately been sentenced.