GAMBHIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ACCUSED -applicant Gambhir Singh was convicted under Section 376(2)(g) of IPC, 457 of IPC and 458 of IPC. Aggrieved against his conviction and sentence, accused -applicant preferred a criminal appeal before this Court. Accused -applicant was acquitted of the charge under Section 376(2)(g) of IPC. His conviction under Sections 457, 458 of IPC was converted to Section 452 of IPC. He was sentenced accordingly. It was directed by this Court, vide order dated 25.06.2013, that the applicant shall be taken into custody forthwith by the police and the applicant shall serve out the remaining period of sentence awarded by this Court. The convict moved an SLP (crl) before Hon'ble Supreme Court of India. Hon'ble Apex court, vide order dated 04.10.2013, was pleased to pass the following order:

(2.) SUBSEQUENT thereto, on 24.10.2013, Hon'ble Apex court passed the following order:

(3.) IT is the contention of learned counsel for the applicant that accused -applicant himself supplied a copy of the SLP (Crl) to respondent No. 3 on 08.09.2013 and, inspite of the same, respondent No. 3 gave an application in the Court below that the accused was concealing himself and was evading his arrest.